Section 38(c) in Punjab State Aid to Industries Act, 1935
(c)The machinery shall remain the sole and absolute [property of the [Government] [Substituted for the words 'Property of the Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.]] and any transfer thereof or assignment of any right, title or interest therein or the creation of any mortgage encumbrance or any other charge thereon by the hirer shall be void as against the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government unless it has been made with the previous written consent of the Director.
