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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(1)(f) in The Punjab State Aid to Industries Rules, 1936

(f)[ In the case of an applicant for loan for an amount not exceeding [ten thousand rupees] [Added by Punjab Government notification No. 12368-INC-55/72505, dated the 1th November, 1955.] by a Co-operative Society established, inter alia, with the object of facilitating the operations connected with an industry and duly registered under Punjab Co-operative Societies act, [1961] [Substituted by Punjab Government notification No. G.S.R. 98/P.A.5/35/Section 46/Amd.(6)/66, dated the 22nd April, 1966.], no security shall be required, provided that the liability of the members of the Society in accordance with its bye-laws or the rules made under the said Act, is not less than twice the amount of the loan applied for.]