Section 9 in The Punjab Backward Classes (Grant of Loans) Rules, 1958
9. Manner and place of repayment of loan.
- [Sections 7 and 14 (1)]. - Repayment of loans shall be made at a Government Treasury to the credit of Government in such manner as the Controlling Authority may, from time to time, notify to the borrower. The Treasury Receipt shall be forwarded to the Controlling Authority for record in his Office in token of the repayment.
