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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in M.P. Nagar Tatha Gram Nivesh Niyam, 1975

(2)The Special Area Development Authority shall maintain a sinking fund for the repayment of loans raised under sub-rule (i) and shall pay every year in the sinking fund such sum as may be sufficient for repayment within the period fixed of all loans so raised.