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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(a) in The Bihar State Aid to Industries Rules, 1959

(a)Applications for State aid shall be made in Form A or B as the case may be except in the case of applications for the supply of machinery on the hire-purchase system under clause (g) of Section 3 which shall be in Form D or E, as the case may be. The applications shall contain the particulars as required by the said forms.