Section 2(e) in Tripura Public Demand Recovery Act, 2000
(e)"financial assistance" means any kind of financial assistance given -(i)for establishing, expanding, modernizing, renovating or running any industrial undertaking; or(ii)for the purpose of vocational training; or(iii)for the development of agriculture or agro-industry; or(iv)for purpose of any other kind of planned development recognized by the State Government; or(v)for relief against distress caused by fire or serious drought, flood or other natural calamities; or(vi)for the purpose of carrying out any state sponsored scheme; or(vii)for any other prescribed purpose
