Section 2(h) in The Punjab Public Moneys (Recovery of Dues) Act, 1983
(h)"State-sponsored scheme" means a scheme sponsored by way of financial assistance by the State Government under which it -(i)advances money to a Corporation or a Government Company for the purpose of disbursing loans, advances or grants or for the purpose of sale of goods on credit or hire-purchase; or(ii)guarantees or agrees to guarantee the repayment of a loan advance or grant or the payment of the price of goods sold on credit or hire- purchase.
