Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(2)(vii) in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964

(vii)till all the instalments towards the hire purchase price of the shed are paid, the hire purchaser shall keep the shed insured with any Insurance Company, in the of Corporation against loss or damage by fire and all other risks as the Corporation may require in such sum as is equivalent to the cost of the shed, and shall deposit with the Corporation all such policies and receipts for payment of the premiums in respect of the same;