Section 7(c) in The Assam Aid to Industries (Small and Cottage Industries) Act, 1955
(c)that the application on which the loan has been granted contained or was accompanied by any material statement by the borrower which he knew to be false or any intentional concealment by him of any material fact, which in the opinion of the Director or the Government, as the case may be, it was his duty to disclose or that any such false statement or concealment was intentionally made in any enquiry made under this Act, or to the reply to any requisition or information under this Act, or
