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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(5) in Punjab Municipal (Executive Officer) Act, 1931

(5)The common seal of the committee shall remain in the custody of the Executive Officer and shall not be affixed to any contract or other instrument except in the presence of the Executive, Officer who shall sign the contract in taken that the same was sealed in his presence.,