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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(3) in The Punjab Official Trustees Rules, 1966

(3)Should the General Purposes Fund at any time be more than sufficient to meet the charges likely to be met from it in terms of the preceding clause, any excess balance may at the end of a half-year be further invested to make provision for any possible further expenditure under any of the above heads, or the like.