Section 3(1)(a) in Himachal Pradesh Public Moneys (Recovery of Dues) Act, 2000

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State of Himachal Pradesh - Subsection

Section 3(1)(a) in Himachal Pradesh Public Moneys (Recovery of Dues) Act, 2000

(a)

(i)to any agreement or bond, relating to a loan, advance grant, subsidy, financial assistance, stipend or scholarship given under that agreement or relating to credit in respect of, or relating to hire purchase of goods sold by the State Government, Government Company, Banking Company, or Corporation by way of financial assistance; or

(ii)to any agreement relating to loan, advance, grant or subsidy given under that agreement or relating to credit in respect of, or relating to hire purchase of, goods sold by the State Government, a Banking Company, a Corporation or a Government Company as the case may be, under a sponsored scheme; or

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State of Himachal Pradesh - Subsection

Section 3(1)(a) in Himachal Pradesh Public Moneys (Recovery of Dues) Act, 2000