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[Cites 0, Cited by 0] [Section 21S] [Entire Act]

State of Haryana - Subsection

Section 21S(2) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

(2)The State Government may from time to time advance loans to the Board on such terms and conditions not inconsistent with the provisions of this Act as the State Government may determine.