Section 15(2)(a) in The (Bihar State) Aid to Industries Act, 1956

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2)(a) in The (Bihar State) Aid to Industries Act, 1956

(a)that an amount equal to the sum paid or to the money value of the grant or concession as fixed at the time when it was made shall be repaid to the State Government at the close of such term of years as may be fixed by the State Government in this behalf, if within that term the industry be shown to the satisfaction of the State Government to be paying interest or dividend upon the capital invested in such an industry in excess of such rate as the State Government may determine; and

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State of Bihar - Subsection

Section 15(2)(a) in The (Bihar State) Aid to Industries Act, 1956