Section 32 in The (Bihar State) Aid to Industries Act, 1956
32. Remission of interest.
- If the power of an industry or any other person to whom State aid has been given in any of the forms mentioned in Section 3, pays the money recoverable from him under the provisions of Chapter III, or as the case may be, instalments of rent payable by him under the provisions of Chapter IV, in accordance with the terms and conditions laid down in this Act and the rules made thereunder, the State Government may remit any interest due thereon to such extent and in such manner as may be prescribed.
