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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(4) in The Bihar State Aid to Industries Rules, 1959

(4)In case of aid granted under clause (f) of Section 3, the Director or the authority granting the aid shall, within one year or any shorter period allowed by him, satisfy himself that the subsidy has been spent for the purpose for which it was paid.