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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3) in The M.P. State Aid to Industries Rules, 1959

(3)The value of the additional assets that will be created by the application of the loan granted by the State Government, shall be money expended on the acquisition of immovable property and machinery of a permanent nature and on the liquidation of the encumbrances on existing fixed assets which contribute to the enhancement of the capital value of the concern.