Section 2(h) in The Haryana Public Money (Recovery of Dues) Act, 1979
(h)"State sponsored scheme" means a scheme sponsored by way of financial assistance by the State Government under which the State Government either -(i)advances money to a Government company for the purposes of disbursing loans, advances or grants or for the purposes of sale of goods on credit or hire purchase; or(ii)guarantees or agrees to guarantee the repayment of a loan, advance or grant or the payment of the price of goods sold on credit or hire purchase.
