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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2)(ii) in The Punjab Probation of Offenders Rules, 1962

(ii)exercise all financial powers of the Head of Department for incurring expenditure and for the administrative work with respect to the work of Probation in the State;