Section 17(17) in Rajasthan Investment Promotion Scheme, 2014
17.2Rectification by Authority competent to disburse subsidy. - 17.2.1 With a view to rectify any mistake apparent on the record in computation of amount of subsidy under the Scheme, the authority competent to disburse subsidy may rectify its order and recover the excess amount, if any, along with compound interest @ 12% per annum from such enterprise.17.2.2No order shall be passed without affording an opportunity of being heard to the enterprise and after the expiry of a period of three years after the date by which the benefits under this Scheme are fully availed of.
