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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(3) in The Punjab State Aid to Industries Rules, 1936

(3)The eligible unit, in such cases, may file a supplementary application in Form 'V' for the loan after completion of all the proceedings in appeal or revision. The application shall be accompanied by a certificate in Form 'W' to be obtained from the Assessing Authority showing the final tax paid by the Assessee.