Section 7(3) in The M.P. State Aid to Industries Rules, 1959
(3)A notice under sub-section (3) of Section 12 shall be in Form III and shall be published in at least two consecutive issues of the Madhya Pradesh Rajpatra and may also be published in such other local newspapers as the State Government may deem necessary to secure its wide publicity. At least a period of one month shall be allowed to elapse from the date of publication of the notice in the State Gazette (first insertion) before further action is taken to finalise the grant of loan.
