Section 17 in Punjab State Aid to Industries Act, 1935
17. Forms of State aid.
- The forms of the State aid which may be given may include the following, namely -(a)the grant, of a loan;(b)the grant, sale or lease of land, raw material, fire wood, water or any other property [vested] [Substituted for the words 'of the Local Government' by the Government of India (Adaptation of Indian Laws) order, 1937.] in [Government] [Substituted for the words 'His Majesty' by the Adaptation of Laws Order, 1950.] for the purposes of the [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.];(c)[ the payment of a subsidy, in the case of a cottage industry or village industry for any purpose; and in the case of any other industry for the conduct of research or the purchase of machinery.] [Substituted for the old clause by Punjab Act 3 of 1940 section 3.];(d)the supply of machinery on the hire-purchase system;(e)the guarantee of a minimum return on the whole or part of the capital of a joint stock company invested in an industry.
