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 18] [Entire Act] State of Punjab - Subsection Section 18(3) in Punjab Gau-Sewa Commission Act, 2014 (3)When the budget is sanctioned by the Government, the Commission shall be competent to appropriate the amounts out of the funds for the purpose for which the provision is made in the budget.
