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

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Goldsmith Rehabilitation (Loans) Rules, 1963

(2)The assets created from the loan shall be deemed to be mortgaged or hypothecated, as the case may be, to the State Government for the repayment of loan together with interest thereon, if any, and the amount of loan and the interest thereon shall be first charged on such assets.