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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(2) in Punjab Water Supply and Sewerage Board Act, 1976

(2)If any estimate is so returned to the Board, it shall forthwith proceed to amend it in accordance with the directions and shall resubmit the estimate as amended to the Government which may then approve it.