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

State of Punjab - Subsection

Section 6(1) in Punjab Fiscal Responsibility and Budget Management Act, 2003

(1)The Minister-in-charge of the Department of Finance, shall review, after every quarter, the trends in receipts and expenditure in relation to the budget and place before the Punjab Legislative Assembly the outcome of such reviews.