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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Punjab - Subsection

Section 13A(2) in The Punjab Land Improvement Schemes Act, 1963

(2)On receipt of a copy of the scheme along with the particulars mentioned in sub-section (1) the Bank may, after following such procedure as may be prescribed sanction the financing of the scheme and intimate the Department accordingly.