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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(1)(i) in The Punjab State Aid to Industries Rules, 1936

(i)[ In case of short term loans, personal security of the applicant, applicants rendered to the satisfaction of the District Industries Officer and the material to be purchased with the loan to be stocked within the charge and supervision of the District Industries Officer concerned at the cost and risk of applicant/applicants. The material so stocked shall be released to the borrower according to his requirements and on his demand against payment in cash or an equivalent amount of loan with interest thereon upto the date of lifting the part or whole of the material] [Inserted vide No. G.S.R. 25/P.A. 5/35/Section 46 Amd.(1)/168, dated 26.3.1968.].