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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1)(c) in The Punjab Bhudan Yagna Act, 1955

(c)it is otherwise expedient or necessary to dissolve the Board, it may by notification in the Official Gazette -
(i)dissolve the Board for the period to be specified;
(ii)direct the reconstitution of the Board in accordance with the provisions of section 4 of this Act; and
(iii)declare that the duties, powers and functions of the Board under this Act shall for the period for which it has been dissolved be discharged, exercised and performed by such person or authority and subject to such restrictions as may be specified therein.