Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(i) in The Assam Displaced Persons (Rehabilitation Loans) Rules, 1954

(i)The Sub-divisional Officer in cases of sums up to Rs. 1,000 and the Deputy Commissioner/Additional Relief and Rehabilitation Commissioner, Assam in other cases shall disburse the amount of the sanctioned loan to the loanee.