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State of Madhya Pradesh - Section

Section 13 in The M.P. State Aid to Industries Rules, 1959

13.

In respect of every property to be mortgaged or covered by a floating charge in connection with any State Aid to be granted under the Act, the grantee shall submit a solvency certificate in original issued by a competent authority in proof of the ownership of the said property and of its being free from any encumbrances.