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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Punjab - Subsection

Section 95(2) in The Punjab Town Improvement Trust Rules, 1939

(2)Such estimate shall make provision for the due fulfilment of all the liabilities of the Trust and for the efficient administration of the Act and shall be completed and typed, and a copy thereof sent to each Trustee, at least ten clear days prior to the meeting before which the estimate is to be laid.