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State of Haryana - Section

Section 42 in The Punjab State Aid to Industries Rules, 1936

42. Nature of Security.

- The applicant shall have to furnish two sureties each to the extent of the [amount of loan or Bank guarantee of the equal amount from a scheduled Bank] [Substituted by Haryana Government Notification GSR 41/PA 5/35 Section 46/85 dated 10.5.1985.] to the satisfaction of the Director of Industries or the District Industries Officer concerned or the Assistant District Industries Officer concerned, holding independent charge in the district or any other officer so designated, as the case may be.