Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(1) in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951

(1)The Deputy Commissioner or such other officer as may be empowered by the Government in this behalf may, subject to any general or special direction of the Government, sanction loans, not exceeding such limit as may be fixed by the Government from time to time.