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State of Haryana - Section

Section 43 in The Punjab State Aid to Industries Rules, 1936

43. Repayment.

- Subject to the provisions contained in rule 9, the eligible unit shall repay to the Director of Industries of District Industries Officers/Assistant District Industries Officers holding independent charge of the District, interest-free loan disbursed to it in any particular year in ten equal half-yearly instalments after the expiry of period of five years.(Illustration. - If an eligible unit located in Faridabad, Ballabgarh, area is given interest-free loan of Rs. 10,000 in 1971, Rs. 15,000 in 1972 and Rs. 20,000 in 1973, it shall start repayment of first loan in 1976, of second in 1977 and of third in 1978. Each loan shall be repaid separately in ten equal half yearly instalments on due dates).