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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(iii) in The Rajasthan State Aid to Industries (Guaranteeing of Cash Credit and other Credit Facilities) Rules, 1965

(iii)"loanee" means any of the industrial units, industries or industrial co-operative societies mentioned in rule 2, which contracts or agrees to contract a loan from any scheduled bank;