Section 7(v) in The Rajasthan State Interest Subsidy Scheme For Industries, 1998
(v)The State Finance Institution(s)/Schedule Commercial Bank(s)/co-operative Bank(s) shall lodge the claim in the format prescribed at Annexure E to the prescribed authorities, i.e. concerned District Industries Centres or Director of Industries as the case may be for reimbursement of Subsidy The DIC or Director of Industries as the case may be, shall reimbursed the Subsidy amount so claimed to the term lending institution(s) within a month from the received of the claim format duly filled, [XXX] [Deleted by Notification dated 27-12-2001, w.e.f. 1-1-2000.],
