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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(2)(j) in Assam Khadi and Village Industries Board Act, 1955

(j)[ to sanction loans to individuals and institutions not exceeding such limit as may be prescribed in order to develop, encourage and assist Khadi and Village Industries. The loan shall be secured and repaid in the prescribed manner and upon such terms and conditions as may be specified by the order granting it. In default of payment within the specified date, the load together with the interest due shall be recoverable from the loanee as an arrear of land revenue] [Inserted by Assam Act No. 31 of 1960, dated 17.12.1960.].