Section 17(1)(a) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

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State of Uttar Pradesh - Subsection

Section 17(1)(a) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(a)in the case of a duplicate debenture, after the lapse of six years from the date of the publication of the notification referred to in sub-rule (3) of rule 14 or from the date of the last payment of interest on the original debenture, whichever date is later;

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State of Uttar Pradesh - Subsection

Section 17(1)(a) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972