Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 17 in Incentives to Industries in Bihar, 1986

17. Special Facilities to non-resident Indians.

- With a view to attracting by non-resident Indians (NRIs), Government has set up a 'single window system as one point contact service for such entrepreneurs. Industrial plots already developed and being developed in industrial areas/estates will be made available to them on a priority basis. Power connection to units promoted by NRIs will be sanctioned on priority basis. BSIDC/Bihar State Pharmaceutical and Chemical Development Corporation/Bihar State Electronic Development Corporation will participate in the equity of NRIs in suitable cases. Loans and other facilities will also be made available to such entrepreneurs on priority basis.