Section 2(b) in The Himachal Pradesh Public Moneys (Recovery of Dues) Act, 1973
(b)"financial assistance" means any financial assistance rendered -(i)for the purposes of vocational or technical training; or(ii)for the construction of residential building; or(iii)for providing drinking water kuhl or pipe line; or(iv)for the development of animal husbandry, agriculture or horticulture; or(v)for establishing, expanding, modernising, renovating or running any Village or cottage industry, industrial undertaking or agro-industry; or(vi)for purposes of any other kind of planned development, or(vii)for relief against distress; or(viii)for loan under the National Loon Scholarship Scheme;
