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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(5) in The U.P. Agricultural Credit Rules, 1975

(5)The original declaration shall be retained by the Bank and two copies thereof shall be sent to the Sub-Registrar concerned by registered post acknowledgment due for purpose of registration. Another copy of the declaration shall be sent to the Tahsildar as required by Rule 4, while the last copy shall be delivered to the agriculturist.