Section 7(2) in The Punjab State Aid to Industries Rules, 1936
(2)[ Notwithstanding anything contained in sub-rule (1) loans may be sanctioned by the competent authority up to 80 per cent of the security offered under any of the clauses of sub-rule (1) for the development of an Industry which has important bearing on the economic development of the State.] [Sub-rule (2) added by Punjab Government notification No. G.S.R. 220/P.A5/35/Section 46/Amd.(2)/64, dated the 22nd September, 1964.].
