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

State of Punjab - Subsection

Section 4C(3) in The Punjab Legislative Assembly (Allowances of Members) Act, 1942

(3)No transfer, assignment or charge made or created after the execution of the deed under sub-section (2), in relation to the property specified therein or the house purchased or built with the aid of the advance, shall be valid against the State Government, unless it has been made or created with its previous consent in writing.