Section 17 in The (Bihar State) Aid to Industries Act, 1956
17. Government control of aided industry.
- Notwithstanding anything to the contrary contained in this Chapter, if in any case the amount or value of the State aid given thereunder amounts to or exceeds two lakhs of rupees, the State Government may, by the appointment of Government Directors or otherwise, take power to ensure such control over the conduct of the industry as shall suffice in its opinion to safeguard its interest.
