Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Punjab - Subsection Section 37(4) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014 (4)The Panchayat Samiti or the Zila Parishad shall not be permitted to retain any additional money by way of permanent advance.
