Section 8 in The Assam Aid to Industries (Small and Cottage Industries) Act, 1955
8. Power to postpone or to extend time for realisation.
- Notwithstanding anything contained in this Act or in the rules made thereunder the Government where the Government is the sanctioning authority, and the Director, in other cases, may postpone the realisation of any instalment of a loan and may extend the period of repayment of the loan in the manner it deems proper. However the reason for doing so shall be stated in writing.
