Section 15(a) in Punjab State Aid to Industries Act, 1935
(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.].
