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State of Arunachal Pradesh - Section

Section 59 in Arunachal Pradesh Housing Board Act, 2014

59. Guarantee by the Government.

- The State Government may guarantee in such manner and subject to such conditions as it may think fit, the repayment of the principal including interest of any loan borrowed and debentures issued by the Board, provided that every debenture shall be signed by the Chairman and the Housing Secretary.