West Bengal Employment Scheme Loans ( Recovery ) Act, 1976

Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, dated the 23rd March, 1976. This Act (W.B. Act 3 of 1976) is now repealed by West Bengal Act 18 of 1992 by Section 6. An Act to provide for recovery, as public demands, of loans advanced by banks and other financial institutions to educated unemployed persons in West Bengal under schemes framed by the Government of West Bengal under its Additional Employment Programme for providing employment to such persons. Whereas it is expedient to provide for recovery, as public demands, of loans advanced by banks and other financial institutions to educated unemployed persons in West Bengal under schemes framed by the Government of West Bengal under its Additional Employment Programme for providing employment to such persons; It is hereby enacted as follows :-

Act number

Act 3 of 1976

Year

1976

Enacted on

23-03-1976

In force from

23 March 1976

Jurisdiction

West Bengal State Act

Subjects

Banking And Finance

Read the full text of West Bengal Employment Scheme Loans ( Recovery ) Act, 1976 section by section on LawLens.

Official source: India Code