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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Haryana - Subsection

Section 38(5) in The Punjab State Aid to Industries Rules, 1936

(5)If the final amount of the loan is less than the amount provisionally disbursed, the eligible unit shall refund the excess amount immediately to the Director of Industries together with interest at the rate of 9 percentum per annum. The interest shall be calculated from the date of disbursement of provisional loan till the date of its repayment.