Section 22 in Assam Industrial Infrastructure Development Corporation Act, 1990
22. Grants, subscriptions loans, and advances to the Corporation.
- The State of Government may after due appropriation made by the State Legislature by Law in this behalf make such equity capital, grants, subscriptions, loans and advances to the Corporation as it may deem necessary for the performance of the functions of the Corporation under this Act, and all grants, subvention, loans and advances made shall be on such terms and conditions, as the State Government may after consulting the Corporation, determines.
