Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Assam - Subsection Section 5(i) in The Assam Aid to Industries (Small and Cottage Industries) Act, 1955 (i)The grant of a loan is to be secured and repaid to the prescribed manner and upon such terms and may be fixed by the order granting it:
