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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(2) in The Punjab Infrastructure (Development & Regulation) Act, 2002

(2)An annual statement of accrued income and expenditure of the Board shall be got prepared by the Member-Secretary-cum-Convenor and after obtaining approval of the Board, the same shall be sent to-the State Government for information, within a period of three months from the date of closure of the concerned financial year.