Section 2(d) in The Punjab Public Moneys (Recovery of Dues) Act, 1983
(d)"Financial Assistance" means any financial Assistance -(i)for establishing, expanding, modernising, renovating, or running any industrial undertaking; or(ii)for purposes of vocational training; or(iii)for development of agriculture, horticulture, animal husbandry or agro-industry; or(iv)for purposes of any other planned development; or(v)for relief against distress;
