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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(3) in The (Bihar State) Aid to Industries Act, 1956

(3)The valuation of the security under sub-section (1) shall be made by the Director in the prescribed manner.Explanation. - For the purpose of such valuation, the additional assets which may be created by the grant of such State aid may be taken into account to such an extent as may be prescribed.