Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Assam - Subsection Section 8(iii) in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951 (iii)if the sanctioning authority is satisfied that the borrower has applied any portion of the loan for purposes other than that for which it was granted;
