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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(3) in The Punjab Backward Classes Land Development and Finance Corporation Act, 1976

(3)The Guarantee Fund shall be used in connection with the furnishing of guarantees in respect of loans taken by the members of Backward Classes or by Backward Classes Organisations in such manner as may be prescribed.