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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(1)(d) in Himachal Pradesh Public Moneys (Recovery of Dues) Act, 2000

(d)to any agreement to sell or distribute goods or any other article supplied by/or through the State Government and such person-
(i)makes any default in the repayment of the loan, advance, stipend or scholarship or any instalment or interest thereof; or
(ii)having become liable under the conditions of the grant to refund the grant or any portion thereof, makes any default in repayment of such grant or portion or instalment thereof; or
(iii)having become liable to pay the price of the goods or any other article or interest thereof, fails to pay the same or part thereof; or
(iv)otherwise fails to comply with the terms of the agreement;