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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(2)(f) in Punjab State Aid to Industries Act, 1935

(f)the nature and amount of the security to be taken under sections 21 and 36 for the due application and repayment of the State aid or rents together with all interests due thereon, if any, and the rate of interest at which and the conditions under which State aid may be granted :