Section 2(d) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979
(d)"financial assistance" means any kind of financial assistance given-(i)for establishing expanding modernising renovating or running any industrial undertaking; or(ii)for the purpose of vocational training; or(iii)for the development of agriculture or agro-industry; or(iv)for purposes of any other kind of planned development recognised by the State Government; or(v)for relief against distress caused by fire or serious drought flood or other natural calamities; or(vi)for the purpose of carrying out any State sponsored scheme;(vii)for any other prescribed purpose;
