Section 1 in The Punjab State Aid to Industries Rules, 1936
1.
(1)These rules may be called the Punjab State Aid to Industries Rules, 1936.(2)In these rules words and expressions have the same meaning as in the State Aid to Industries Act, 1935.(3)The 'Act' means the Punjab State Aid to Industries Act, 1935.(4)[Omitted by Haryana Notification No. GSR 50/PA/5/35/Section 46/Amd. (2) dated 1.5.1980.](5)'Section' means a section of the Act.(6)[ "Short terms loan" means a loan, not exceeding five thousand Rupees, which may be advanced for a period not exceeding six months to a person or firm running [an industry] [Added by Haryana Notification No. GSR 25/PA/5/35/Section 46/Amd. (1)168 dated 26/3/1968.] in a shed in any Industrial Estate in the State of Haryana rented out or given on hire purchase for the purchase of raw materials, etc. required in connection with, [the industry] [Substituted for the words 'a small scale industry' vide G.S.R. 12 PA/5/35/Section 46/Amd. (1) 78 dated 3-2-1978.] .]
