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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Punjab - Subsection

Section 52(1)(c) in Punjab Municipal Act, 1911

(c)[ thirdly] [Substituted for the word 'secondly' by Punjab Act No. 3 of 1933.], such sum as may be required to meet the charges, of its own establishment, including such subscriptions and contributions as are referred to in Sections 43 and 44, and such sum as may be required for the maintenance of a police establishment under Chapter VI;