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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(3)(a) in The Maharashtra Gramdan Rules, 1966

(a)the purpose for which the loan is required, with details of the scheme or work proposed to be undertaken, the estimate of the cost involved, the period within which it will be completed, and the agency through which the work will be executed;