Section 7(2) in The (Bihar State) Aid to Industries Act, 1956
(2)Notwithstanding anything contained in sub-section (1),-(a)in the case of a small-scale industry, a loan up to one thousand rupees may be given on a personal bond of the applicant, and upto five thousand rupees on the security of one or more personal sureties;[ [Added by Act No. 8 of 1982.](d) rhl gtkj :i;k ;k mlls vf/kd ds izLrkfor iwathfofu/kku ls csdkj vfHk;Urk ;k foKku Lukrd ;k rduhf'k;u }kjk LFkkfir fd;s tkus okys y?kq m|ksx dh n'kk esa] izLrkfor fofu/kku ds ipgRrj izfr'kr ;k chl gtkj :i;k rd] tks Hkh de gks] m/kkj nks izfrHkwfr;ksa dh oS;fDrd izfrHkwfr ij bl vfrfjDr 'krZ ij fn;k tk ldsxk fd m/kkj x`ghrk ,sls m/kkj ls cuk;h x;h vkfjr;ka ;Fkkfofgr cU/kstksa ,oa 'krksaZ ij jkT; ljdkj dks cU/kfdr dj nsxk(](b)in the case of an industry owned or managed by a society registered under the Bihar and Orissa Co-operative Societies Act, 1935 (B. & O. Act VI of 1935), the State Government may grant a loan without any security.
