Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Aid To Industries (Small And Cottage Industries) (Amendment) Act, 1956 15 of 1956 [30 May 1956] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 4 of Assam Act II of 1956 Assam Aid To Industries (Small And Cottage Industries) (Amendment) Act, 1956 15 of 1956 [30 May 1956] PREAMBLE An Act to amend the Assam Aid to Industries (Small and Cottage Industries) Act, 1955. Whereas it is expedient to amend the Assam Aid to Industries (Small and Cottage Industries) Act, 1955 (Assam Act II of 1956), hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Seventh Year of the Republic of India, as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Aid to Industries (Small and Cottage Industries) (Amendment) Act, 1956. (2) It extends to the whole of Assam. (3) It shall come into force at once. 2. Amendment of Section 4 of Assam Act II of 1956 :- For sub-section (1) of Section 4 of the Principal Act, the following shall be substituted, namely:-- "(1) (a) No loan exceeding Rs. 20,000 shall be issued under this Act provided that nothing in this clause shall debar the Government for granting a loan exceeding such limit to a Co-operative Society and in case of an industrial concern other than Co-operative Societies when such concern is not found eligible for accommodation from the State Financial Corporation up to a limit of Rs. 50,000. (b) The Director of Cottage Industries or any officer authorised by the Government in this behalf may sanction loans within such limit as prescribed."