West Bengal Employment Scheme Loans ( Recovery ) Act, 1992

Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, dated the 10th September, 1992. An Act to provide for the recovery, as public demand, of the loans advanced by banks, other financial institutions and the State Government to unemployed persons in West Bengal under employment programmes of the State Government for providing employment to such persons. Whereas it is expedient to provide for the recovery, as public demand, of the loans advanced by banks, other financial institutions and the State Government to the unemployed persons in West Bengal under employment programmes of the State Government for providing employment to such persons; It is hereby enacted as follows :-

Act number

Act 18 of 1992

Year

1992

Enacted on

10-09-1992

In force from

10 September 1992

Jurisdiction

West Bengal State Act

Subjects

Banking And Finance

Read the full text of West Bengal Employment Scheme Loans ( Recovery ) Act, 1992 section by section on LawLens.

Official source: India Code