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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2) in Incentives to Industries in Bihar, 1986

(2)Large and Medium Industries.-The Government will continue to consider favourably under-writing of share participation in equity, grant of loans and guarantee for loan raised by industries in suitable cases. Financial institutions of the State i.e., Bihar State Financial Corporation and Bihar State Credit and Investment Corporation will continue to advance term loans in suitable cases. In order to enlarge the area of coverage the sanctioning limit of the Bihar State Credit and Investment Corporation has been raised from Rs. (sixty) lakhs to Rs. 90 (ninety) lakhs.