Section 31 in The (Bihar State) Aid to Industries Act, 1956
31. Exemption of certain classes of persons.
(1)Nothing in clauses (c), (d) and (e) of Section 20 or any other section which the State Government may, by notification in the Official Gazette, specify shall apply to the grant of a loan or the supply of machinery on the hire-purchase system involving the advance or expenditure of an amount, not exceeding five hundred rupees, to a member of the Scheduled Castes, Scheduled Tribes and Backward Classes for the growth and development of small scale industries.Explanation. - (1) "Scheduled Castes" means such castes, races or tribes or parts of or groups within such castes, races or tribes as are specified in Part II of the Schedule to the Constitution (Scheduled Castes) Order, 1950.(2)"Scheduled Tribes" means such tribes or tribal communities or parts of or groups within such tribes or tribal communities as are specified in Part II of the Schedule to the Constitution (Scheduled Tribes) Order, 1950.(3)"Backward Classes" means such classes of citizens as may be declared by the State Government by notification in the Official Gazette, to be socially and educationally backward.
