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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(1) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(1)Notwithstanding anything to the contrary contained in these rules, the Board may consolidate all or any of its loans and for that purpose may invite tenders for a new loan (to be called. "U.P. Avas Evam Vikas Parishad Consolidated Loan, 19...") and invite holders of the Board's debentures to exchange their debentures scrips of such loans.