Section 33 in Punjab State Aid to Industries Act, 1935
33. Disposal of Profits when conditions on which State aid is given are not fulfilled.
- No borrower shall pay any dividend or distribute or take any profits in excess of such percentage rate upon the amount of the capital of the industry as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time fix, until the conditions on which the State aid has been granted are fulfilled.
