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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(4) in The U.P. Agricultural Credit Rules, 1975

(4)An attested copy of the document creating the charge shall be filed along with the application referred to in sub-rule (1). But the Tahsildar may summon the original document as and when he considers it necessary.