Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(1)(f) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972 (f)for any other purpose for which the Board is, by virtue of the Act, authorised to borrow: