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State of Uttar Pradesh - Section

Section 9 in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

9. Debentures.

- Whenever the borrowing of any sum of money has been approved by the State Government by the issue of debentures, the Board shall issue debentures of such amount as may be fixed by the State Government within the limit under rule 6.