Section 21 in The M.P. State Aid to Industries Act, 1958
21. Guaranteeing of cash credits, etc., with banks.
- The provisions of Sections 15, 16 and 18 in respect of loans shall, subject to any rules made under this Act, apply so far as may be to the guarantee of debentures issued to the public, a cash credit and an overdraft or fixed advance with a bank.
