Section 2(e) in The Himachal Pradesh Public Moneys (Recovery of Dues) Act, 1973
(e)"sponsored scheme" means a scheme sponsored by way of financial assistance by the State Government or the Central Government under which the concerned Government either -(i)advances money to the Corporation of the Govt company for the purposes of disbursing loans, advances, grants, or subsidies for the purpose of sale of goods on credit or hire purchase, or(ii)guarantees or agrees guarantee the payment of loan, advances, grant of subsidies or the payment of price of goods sold on credit or his purchase; and
