Section 14 in The (Bihar State) Aid to Industries Act, 1956
14. Subscription for shares or debentures or guarantee of a minimum return on capital.
- The conditions of the taking of shares or debentures by the State Government, or the guarantee of a minimum return on the whole or part of the capital of any industry, shall be-(a)that the industry shall be subject to the conditions of Section 9 in respect of inspection and returns; and(b)that for all shares and debentures taken by the State Government there shall be taken by other persons shares or debentures of the amount which shall be at least fifty per centum of the amount paid by the State Government.
