Section 6 in The Punjab Backward Classes (Grant of Loans) Rules, 1958
6. Loan to be in cash
. - [Section 6]. - (1) The loan shall be paid to the borrower in cash in one or more instalments as the Controlling Authority may decide.(2)The repayment of loan shall commence on the expiry of four years from the date of advance of the loan or the first instalment thereof if paid to the loanee in more than one instalment.
