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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Punjab - Subsection

Section 145(b) in The Punjab Municipal Act, 1999

(b)in the case of the Municipal Fund of a Class 'A' or Class 'B' Municipal Council, -
(i)the President, or when so authorised under clause (b) of section 144, the Senior Vice-President or the Vice-President or an elected member, as the case may be; and
(ii)the Executive Officer; and