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[Cites 0, Cited by 0] [Section 26C] [Entire Act]

State of Punjab - Subsection

Section 26C(3) in Punjab Water Supply and Sewerage Board Act, 1976

(3)For the removal of doubts it is hereby declared that the burden of payment of salaries, allowances and other benefits to the officers and employees referred to in sub-section (1) shall initially be borne by the Board but the same shall be debitable to the account of the local authority concerned.