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[Section 37]
[Entire Act]
State of Haryana - Subsection
Section 37(3) in The Punjab State Aid to Industries Rules, 1936
| (a) | In the case of provisional loan under rule 38. | Within six months from the date onwhich the last return for the relevant assessment year is due. |
| (b) | In the case of final loan under rule 39. | Within six months from the date ofpassing the assessment order for the relevant year. |
| (c) | In the case of supplementary loan under rule 40. | Within six months from the date offinal decision in appeal or revision for the relevant year. |