Section 8(1b) in The Bihar Industrial Area Development Authority Act, 1974
(1b)The State Government shall, make available such grants, subventions, loans and advances to the Authority as it may deem necessary for the performance of the functions of the Authority under this Act; and all grants, subventions, loans and advances made shall be on such terms and conditions as the State Government may prescribe.] [Inserted by Bihar Act No. 7 of 2018, dated 4.6.2018.]
