Section 4(iv) in The Rajasthan State Aid to Industries (Guaranteeing of Cash Credit and other Credit Facilities) Rules, 1965
(iv)in case recovery of the amount due to the creditor bank by the loanee is effected by the sale of the assets/immovable properties mortgaged, the liability of the State Government shall be limited as indicated under clause (i) above, to 25% of the amount of loan advanced the difference between the amount of loan advanced and the amount recovered from the sales of assets or immovable properties mortgaged, whichever is less;
