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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3) in The M.P. State Aid to Industries Act, 1958

(3)[ Notwithstanding anything contained in sub-section (1), where any sum is received by the State Government from the Khadi and Village Industries Commission, constituted under the Khadi and Village Industries Commission Act, 1956, or any other body corporate for the purpose of granting interest-free loan to small-scale industries, any loan granted by the State Government out of such sum shall not bear any interest.] [Inserted by M.P. Act No. 28 of 1959.]