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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Punjab - Subsection

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

(f)[ In the case of an applicant for loan for an amount not exceeding Rs. 5,000/- by a Co-operative Society established, inter alia, with the object of facilitating the operations connected with an industry and duly registered under Punjab Co-operative Societies act, [1961] [Added by Punjab Government notification No. 12368-INC-55/72505, dated the 11th November, 1955.], no security shall be required, provided that the liability of the members of the Society in accordance with its bye-laws or the rules made under the said Act, is not less than twice the amount of the loan applied for.]