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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(3) in The Punjab Town Improvement Trust Rules, 1939

(3)Subsequent correspondence shall be conducted directly between the Trust and Examiner, Local Fund Accounts. The latter may exercise his discretion in referring any points that may arise for the orders of the State Government, whose decision shall be final.