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[Cites 0, Cited by 0] [Section 146(1)] [Section 146] [Entire Act]

State of Punjab - Subsection

Section 146(1)(ii) in The Punjab Municipal Act, 1999

(ii)the amount of loan, the rate of interest to be paid for such loan and the terms and conditions, including the date of floatation, the time and method or repayment, shall be subject to the approval of the Government.