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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Punjab - Subsection

Section 77(ii) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(ii)the amount of remission granted shall not exceed the proportionate the amount payable under the lease or contract for the period for which the lessee or the contractor was prevented from carrying out his part of the lease or contract on account of such extraordinary cause;