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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Punjab - Subsection

Section 94(3) in The Punjab Town Improvement Trust Rules, 1939

(3)The common seal of the Trust shall not be affixed to any contract or other instrument except in the presence of the Chairman, who shall attach his signature to the contract of instrument in token that the same was sealed in his presence.Budge estimates