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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Punjab - Subsection

Section 39(6) in Panjab District Boards Act, 1883

(6)When the Deputy Commissioner has signified his approval of an estimate, or the board has modified an estimate so as to remove the Deputy Commissioner's objections, or when the Commissioner has passed orders as provided in sub-section (5), no expenditure which is not provided for in the estimate as approved or modified shall be incurred during the year to which the estimate relates without the previous sanction of the Deputy Commissioner.