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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in The Local Authorities Loans Act, 1914

(2)The [Appropriate Government] [Substituted by A.O., 1937, for 'Governor-General in Council'.], may by general or special order, regulate the conditions on which money may be borrowed or repaid under this section.