Section 4(i) in The Rajasthan State Aid to Industries (Guaranteeing of Cash Credit and other Credit Facilities) Rules, 1965
(i)Subject to the provisions of clauses (iii) and (vi) of these rules the extent of the guarantee to be given by the State Government under these rules, shall be limited to 25% of the amount of loan advanced or to be advanced by a creditor bank or to 50% of the amount by which the security offered by the loanee falls short of the percentage of the amount of security demanded by the bank, whichever is less if the proprietors, partners, Directors or promoters of the industrial unit, industry or industrial co-operative society concerned give a personal guarantee to indemnify the State Government in the event of any losses occurring to the State Government on account of the guarantee under there rules;
