Section 15 in Punjab State Aid to Industries Act, 1935
15. Duty of Board.
- It shall be the duty of the Board -(a)to report to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government after such enquiry, if any, as it deems necessary or as may be required by this Act, on applications for State aid that may be referred to it for advice to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [or any officer authorised in this behalf by it.] [Added by the Punjab Act, 12 of 1959 section 3.].(b)to advice the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government on any matters that may be referred to it:Provided that [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall not sanction State aid without reference to the Board except in the case of a loan the amount of which does not exceed [ten thousand rupees] [Substituted for 'Rs. 5,000' by Punjab Act 14 of 1969, section 3.].
