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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(b) in Public Moneys (Recovery of Dues) Act, 1965

(b)'financial assistance' means any financial assistance-
(i)for establishing, expanding or running any industrial undertaking; or
(ii)for purposes of vocational training; or
(iii)for the development of animal husbandry; or
(iv)for purposes of any other kind of planned development; or
(v)for relief against distress;