Section 7(1)(c) in The Punjab State Aid to Industries Rules, 1936

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State of Haryana - Subsection

Section 7(1)(c) in The Punjab State Aid to Industries Rules, 1936

(c)a charge on any security or securities on which a trustee would be competent to invest trust money under section 20 of the Indian Trusts Act, 1882, equal to not less than 1 ½ times the amount of the loan, together with the personal security of the applicant; or

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State of Haryana - Subsection

Section 7(1)(c) in The Punjab State Aid to Industries Rules, 1936