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 25] [Entire Act] State of Punjab - Subsection Section 25(2) in The Punjab School Education Board Financial Regulations, 1979 (2)No expenditure shall be incurred unless funds are made available by the competent authority to meet the expenditure by valid appropriation or re- appropriation.
