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] [Entire Act] State of Punjab - Section Section 93 in The Punjab Panchayati Raj Act, 1994 93. Power of Gram Panchayat to borrow. - With the sanction of the State Government, and subject to such conditions as may be prescribed, a Gram Panchayat may borrow money for carrying out of any of the purposes of this Act.
