Section 21(4) in The Rajasthan Loans To Small Mining Lessees Rules, 1982
(4)When the Borrower is a Registered Company.................(name of company) a company REGISTERED UNDER.......................................=(Act under which incorporated) and having its registered office at ...............(Address) ...... = ............hereinafter referred to as the "Borrower" which expression shall where the context so admits, include its successors and permitted assigns).Of the other part:Whereas the borrower has applied to the Government for the advance of loan of Rs repayable with interest as hereinafter mentioned by instalments hereinafter specified, with the security of a mortgage as hereinafter described for the starting/development of and whereas the Government has agreed to advance the said loan repayable as aforesaid with the aforesaid security on the terms and conditions hereinafter contained:Now this deed witnesses as follows:-
