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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(iv) in The Rajasthan State Interest Subsidy Scheme For Industries, 1998

(iv)Payment of Subsidy shall be made only for the period for which the industrial unit makes regular repayment of loan and interest due to the financial institution(s). Subsidy shall be disallowed for the period the unit defaults in making regular repayment, it shall be allowed prospectively in case such unit clears all its over dues, and starts making regular repayment of the term loan and interest.