Section 2(d) in The Haryana Public Money (Recovery of Dues) Act, 1979
(d)"financial assistance" means any financial assistance -(i)for establishing, expanding, modernising, renovating or running any industrial undertaking; or(ii)for the purposes of vocational training; or(iii)for the development of agriculture, horticulture, animal husbandry or agro-industry; or(iv)for the purpose of any other kind of planned development; or(v)for relief against distress;
