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

State of Punjab - Subsection

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

(e)[ In case of loans not exceeding Rs. 10,000/- to Small-scale Industrial units, personal security of the applicant or applicants and his or their one surety, as the case may be, rendered to the satisfaction of the General Manager, Manager, District Industries Centre holding independent charge of the area of the District or the Senior District Industries Officer or the District Industries Officer concerned or the Assistant District Industries Officer concerned holding independent charge of the area of the District as the case may be, provided the un-encumbered immovable property owned by the surety is at least double the amount of the loan.] [Substituted by Punjab Government notification No. G.S.R. 10/P.A.5/35 Sections 21 and 46/Amd.(15)/80, dated 7th February, 1980.]
(ee)[ In the case of an emergency loan not exceeding Rs. 10,000 to a small scale industrial unit, personal security of the applicant and that of his surety rendered to the satisfaction of the Director of Industries, Punjab or the Senior District Industries Officer, or District Industries Officer or Assistant Industries Officer holding independent charge of the district as the case may be] [Added by Punjab Government notification No. G.S.R. 279/P.A.5/35/S. 46/Amd.(5)/65, Dated 23rd November, 1965.].