Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(2) in Incentives to Industries in Bihar, 1986

(2)Other Financial Assistance:-
(a)Guarantee of loans.
(b)Under-writing and purchase of shares.
(c)Sponsoring of the hire purchase applications to the National Small Industries Corporation.
(d)Seed Money under the State Aid to Industries Act.
(e)Helping the industries in obtaining credit facilities from nationalised banks and other financial institutions.
(f)Exemption from the payment of stamp duty and registration fee for mortgage bonds on loans and seed money upto Rs. 50,000/- under the Bihar State Aid to Industries Act.
(g)Loans from Bihar State Financial Corporation and -Bihar State Credit and Investment Corporation.
(h)Advance payment to the extent of 75% to 80% to suppliers of machinery on hire purchase basis on production of R/R/ provided they are registered with NSIC or the Industries Department (Bihar) and are from standard manufacturers.
(i)Participation in equity finance in deserving cases.