Section 3(1)(b) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979

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State of Gujarat - Subsection

Section 3(1)(b) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979

(b)to any agreement relating to a loan, advance or grant given to him of relating to credit in respect of or relating to hire-purchase of goods sold to him by a bank or a "Government Company, as the case may be, under a State sponsored scheme; or

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State of Gujarat - Subsection

Section 3(1)(b) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979