Section 3(1)(a) in The Himachal Pradesh Public Moneys (Recovery of Dues) Act, 1973

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State of Himachal Pradesh - Subsection

Section 3(1)(a) in The Himachal Pradesh Public Moneys (Recovery of Dues) Act, 1973

(a)

(i)To any agreement relating to a loan, advance, grant, subsidy, stipend or scholarship given to him under that agreement or relating to credit in respect of, or relating to hire purchase or goods sold by the State Govt, or the corporation by way of financial assistance; or

(ii)to any agreement relating to a loan, advance, grant or subsidy given under that agreement or relating to credit in respect of, or relating to hire purchase of goods sold by the Govt, company under the sponsored scheme; or

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State of Himachal Pradesh - Subsection

Section 3(1)(a) in The Himachal Pradesh Public Moneys (Recovery of Dues) Act, 1973