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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(1)(h) in The Punjab State Aid to Industries Rules, 1936

(h)[ in case of loans not exceeding Rs. 2,000 applied for by the person belonging to the Scheduled Castes (Harijans), (on their executing a bond) to the satisfaction of the Director of Industries, Punjab, the District Industries Officer concerned or the Assistant District Industries Officer holding independent charge of the District, or the Project Officer (Industries) concerned, as the case may be, provided the loan is granted having regard to the training and experience of the applicant and his actual engagement in the trade, and the second and subsequent instalments are released after verification of the utilization of the instalment or instalments released previously.] [Clause (h) added by Punjab Government notification No. G.S.R. 22/P.A.5/35/S.46/Amd.(3)/64, dated the 26th September, 1964.]