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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Punjab - Subsection

Section 104(b) in The Punjab Municipal Act, 1999

(b)if the exercise of such power or the performance of such function in a year involves, or is likely to involve, an expenditure for any period or at any time, after the close of the said year, such expenditure shall not be incurred, unless provided for in the budget of the relevant year duly sanctioned by the Government.