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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(2) in The Assam Aid to Industries (Small and Cottage Industries) Act, 1955

(2)The officer receiving such application shall within such time as may be prescribed, conduct as enquiry on the particulars furnished with the application and forward the same if he is not competent to sanction the loan, with his report to the Government.