Section 7 in The Punjab Refugees Rehabilitation (Loans and Grants) Rules, 1948
7.
The bond executed by a duly authorised representative of a firm, Co- operative Society, or a Company under sub-section (3) of Section 6 shall be in the form given at Appendix 'D' to these rules. In the case of grant of loan to a group, the bond in form Appendix 'D'1', shall be signed by all the members of the group.
