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[Cites 0, Cited by 0] [Section 21T] [Entire Act]

State of Haryana - Subsection

Section 21T(5) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

(5)Loans borrowed and debentures issued under this section may be guaranteed by the State Government as to the repayment of principal and the payment of interest at such rate as may be fixed by the State Government.