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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Punjab - Subsection

Section 152(1) in The Punjab Municipal Act, 1999

(1)A Municipality may, with the prior permission of the Government, obtain loans from any financial institution or any nationalized bank or any other Municipality, and the Government may, if it considers so necessary, stand as the guarantor for payment.