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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(1)(e) in The Punjab State Aid to Industries Rules, 1936

(e)[ in the case of loan not exceeding ten thousand rupees, personal security of the applicant and one solvent surety for double the amount of loan rendered to the satisfaction of the sanctioning authority.] [Substituted Haryana Notification No. G.S.R. 51/P.A.5/35/Section 46/Amd.(3)/80, dated 1.5.1980.]
(ee)[] [Omitted by Haryana Notification No. G.S.R. 50/P.A.5/35/Section 46/Amd.(4)/80, dated 1.5.1980.]
(eee)[ In the case of loan exceeding five thousand rupees to a small scale Industrial unit, a mortgage on immovable property of the applicant or of his surety of a value equal to the amount of the loan, together with one surety solvent for equal amount of the loan, required to the satisfaction of the Director of Industries or the District Industries Officer concerned as the case may be.] [Inserted Vide Haryana Government Notification No. GSR. 6/P.A. 5/Section 46/71, dated 19.11.1971.]