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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(1)(a) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(a)the loans borrowed in previous years for which the Board is liable and which have not been completely repaid before the commencement of the year, with particulars of the amount outstanding at the commencement of the year, the date of borrowing and the annual loan charges;