Section 22 in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970
22. Power to impose conditions for loans.
- In making any loan authorised by this Act, the Corporation may impose such conditions as it may think necessary or expedient for protecting the interests of the corporation;Provided that the rate of interest chargeable on such loans shall in no case exceed the rate of interest chargeable on the loans advanced under the Punjab State Aid to Industries Act, 1935.
