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State of Haryana - Section

Section 37 in The Punjab State Aid to Industries Rules, 1936

37. Form of application.

(1)An application by an eligible unit for interest-free loan, shall be submitted to the Director of Industries, Haryana, through the District Industries Officer/Assistant District Industries Officer, holding independent charge of the district concerned in Form 'V' appended to these rules.
(2)Such an application in Form 'V' shall be made separately for each year and only after all the returns for the year concerned have been filed with the concerned Assessing Authority along with the receipted copies of the challans of the tax paid -
(3)The application shall be submitted :-
(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.
(i)Provided that the eligible units may apply for interest-fee loan within six months from the date of publication of these Rules for the year 1970-71.
(ii)Provided further that the time limit mentioned above may be extended, for reasons to be recorded in writing, for further period of six months, by the Director of Industries.