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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1)(v) in Incentives to Industries in Bihar, 1986

(v)If after disbursement of subsidy, the entrepreneur does not implement the scheme, necessary legal steps will be taken for recovery of the disbursed amount along with interest at the rate of 12 per cent.