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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1) in Incentives to Industries in Bihar, 1986

(1)Small/Tiny Industries- The Small/ Tiny Industrial units will continue to get the following assistance on merit:-
(a)Guarantee for loans.
(b)Under-writing and purchase of shares.
(c)Seed Money under Bihar State Aid to Industries Act.
(d)Sponsoring of the Hire-purchase application with the National Small Industries Corporation.
(e)Assistance to Industries in obtaining credit facilities from Nationalised Banks and Financial institutions.
(f)Loans from Bihar State Financial Corporation.
(g)Seed Money up to Rs. 50,000 (fifty thousand) under Bihar State Aid to Industries Act will remain exempted from payment of stamp duty and registration fee for mortgage bonds thereof and the existing relaxation in respect of interest and security for loan under Bihar State Aid to Industries Act will continue.