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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(2)(a) in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951

(a)the forms of application for loan, order of the sanctioning authority, the bond of any other instrument to be executed by the borrower and the notices and directions by the sanctioning authority and other authorities;