Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Punjab - Subsection Section 37(6) in Punjab Water Supply and Sewerage Board Act, 1976 (6)The Board shall consider every estimate so laid before it and shall sanction the same, either without modifications or with such modifications as it may think fit.
