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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2) in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948

(2)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may prescribe condition subject to which a loan under this Act may be sanctioned.