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

State of Haryana - Subsection

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

(b)a mortgage on immovable property of the applicant or of his surety or sureties, if any, of a value equal in the opinion of the Director of Industries, to not less than 1 ½ times the amount of the loan, or the unpaid balance of the price of the machinery, together with the personal security of the applicant; or
(bb)[] [Clause (bb) added by Punjab Government Notification No. G.S.R. 279/P.A.5/35/Section 46/Amd.(5)/56, dated 23rd November, 1965 Omitted by Haryana Notification G.S.R. 50/P.A.5/35/Section 46/Amd.(4)/80, dated 1.5.1980.]