Section 36 in Punjab State Aid to Industries Act, 1935
36. Percentage of cost to be deposited by hirer.
- No machinery shall be supplied by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government on the hire-purchase system unless the applicant therefor deposits with the Director such percentage of the cost thereof as may be prescribed, and furnishes security for the unpaid portion of such cost in the same manner as for a loan granted under the provisions of Chapter IV.
