Section 29 in Punjab State Aid to Industries Act, 1935
29. Power to recover loans.
- If the borrower fails to comply with any order under clause (a) of section 26 or does not permit or obstructs the inspection of the accounts relative to the industry or makes default in respect of any of the particulars specified in clauses (c), (d) and (e) of the said section, or if the borrower disposes of any profits in contravention of the provisions of section 33, the Director may, after considering any representation the borrower may make within such time as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may allow in this behalf, proceed to recover the loan in the manner laid down in sections 23, 24 and 25.
