Section 47 in The Punjab State Aid to Industries Rules, 1936
47. Changes in Constitution
- A Unit which has availed of interest free loan under this Chapter shall not :(a)Sell or otherwise dispose of wholly or in part, or lease out wholly or in part, or effect any change in its ownership of the fixed assets; or(b)close or shift to a new location; or(c)change its name or constitution;without obtaining prior written permission of Director of Industries at least thirty days before the contemplated event.
