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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(3) in Punjab Water Supply and Sewerage Board Act, 1976

(3)Any person may be appointed as [Chairman, Senior Vice-Chairman and Vice-Chairman] [Substituted 'Chairman' by Punjab Act No. 52 of 2016, dated 23.12.2016] and the Managing Director] by the Government.