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State of Haryana - Section

Section 49 in The Punjab State Aid to Industries Rules, 1936

49.

Without prejudice to the other rights of the Government under any other law if any party obtains loan under this scheme through fraud or mis-representation, the party shall be liable to refund the amount in lump sum alongwith interest at 12 percent per annum from the date of drawal of the amount to the date of payment.