Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(3) in The (Bihar State) Aid to Industries Act, 1956

(3)The State Government or the authority to whom the State Government has delegated its power to give State aid, as the case may be, shall consider every such objection and after making such inquiry, if any, as it may deem necessary, shall make an order either admitting or disallowing it.