Section 7(1) in The M.P. State Aid to Industries Rules, 1959
(1)Every application for aid under the Act shall be addressed to the Director and shall be presented to such officer as may be notified by the Director in this behalf from time to time. It shall be made in the appropriate Form in Annexure annexed to these rules and shall be signed and verified in accordance with Order VI, Rule 15 of the Code of Civil Procedure, 1908 (V of 1908).
