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 17] [Entire Act] State of Uttar Pradesh - Subsection Section 17(5) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968 (5)If the amount of the first instalment of the loan is not drawn within three months from the date of sanction, the loan may be cancelled.
