Section 10 in The M.P. State Aid to Industries Act, 1958
10. Industries to which several forms of State Aid may be given.
(1)State Aid may be given-(a)in any of the forms specified in Section 9, to-(i)a new or nascent large-scale industry or medium-scale industry;(ii)a large-scale industry or medium scale industry newly established in an area where such industries are undeveloped;"(iii)any large-scale industry or medium-scale industry other than those specified in sub-clauses (i) and (ii) where the State Government is satisfied that special reasons exist for such aid; or(iv)any small-scale industry;(b)in the forms specified in clauses (b), (e), (g) and (h) of the said section, to any industry.(2)The State Government may require any industry in receipt of State Aid to locate its head office in the State.Explanation : - In the case of any industry which is a company registered under the Indian Companies Act, 1913 (7 of 1913), or the Companies Act, 1956 (1 of 1956), the expression 'head office' means its registered office within the meaning of the Act under which it was registered.
