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

State of Uttar Pradesh - Subsection

Section 22(2) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(2)All dividends, interest and other sums received in respect of any such investment shall, as soon as possible, after receipt, be paid into the appropriate sinking fund and invested in the manner prescribed under sub-rule (1).