Section 13 in The Bihar State Aid to Industries Rules, 1959
13. Condition of guarantee of a cash credit, overdraft or fixed advance with a bank under Section 11.
- Every guarantee under clause (b) of Section 3 shall be for a fixed period. If at the expiration of such period the cash credit or overdraft is not cleared or the fixed advance not repaid and if the bank with which the guarantee has been made so desire, the amount outstanding both of the principal and the interest, shall be immediately recoverable.
