Section 34 in Punjab State Aid to Industries Act, 1935
34. Government control of aided industry.
- Notwithstanding anything contained elsewhere in this Chapter, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by the appointment of its own directors or otherwise exercise such control over the conduct of the industry to which the State aid has been given as shall suffice in its opinion to safeguard its interests, provided that such right has been expressly reserved by agreement at the time the aid was granted.
