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State of Haryana - Section

Section 4A in The Punjab State Aid to Industries Rules, 1936

4A. [ Priority for Grant of further loan in certain cases. [Inserted by Haryana Government Notification No. GSR 102/HAS/35/Section 32, dated 15.9.1978.]

- Those who have properly utilised the amount of subsidy for the development of leather industry already granted, shall be considered for the grant of a further loan upto Rs. 1,55 for being utilized as working capital, in preference to others].