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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(1) in Panjab District Boards Act, 1883

(1)The district fund shall be vested in the district board, and the balance standing at the credit of the fund shall be kept in the Government treasury or sub-treasury or in the bank to which the Government treasury business has been made over, unless the Local Government in any cases otherwise permits.