Section 3(2) in The M.P. Goldsmith Rehabilitation (Loans) Rules, 1963
(2)No loan shall be granted to any goldsmith under these rules if a loan has already been given to him from the Government under any other Act, or rules in force except for reasons to be recorded in writing and subject to condition that the applicant is regular in payment of instalment of the other loan and the said loan has been properly utilised.
