Section 21 in The M.P. State Aid to Industries Rules, 1959
21.
[(1) Loans shall be recovered by fixed, equal and annual instalments of principal. Interest as may be due shall be recovered along with the instalment of principal.] [Substituted by Notification No. 7333-2224-XI-A, dated 1-10-1965.](2)The first instalment shall be made repayable not earlier than-(i)two years in the case of small scale industry, and(ii)one year in the case of any other industry from the date of the actual advance of the loan or when the loan is advanced in instalments from the date of actual payments of the last instalment:[Provided that the interest accruing at the end of first year shall be repayable after the close of that year.] [Inserted by Notification No. 7333-2224-XI-A, dated 1-10-1965.]
