Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(4) in The Punjab Local Authorities (Aided Schools) Act, 1959

(4)[ The initial order continued in force under sub-section (2) may by an order made by the State Government, be continued in force for a further period of one year by the State Government under the circumstances and in the manner provided in that sub-section.