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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(1)(q) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(q)expenses declared to be tit charge by the State Government in the interest of Public or Panchayat(s).