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[Cites 0, Cited by 0] [Section 86(4)] [Section 86] [Entire Act]

State of Punjab - Subsection

Section 86(4)(b) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(b)the forms and registers prescribed under Punjab Panchayati Raj Act, 1994 and the Rules made there under or other necessary forms and registers shall be got printed by the Zila Parishad for its own office and for the offices of the Panchayat Samiti and the Gram Panchayats under its authority, alter inviting quotations/tenders. The tender/quotation notice shall be published in at least one regional language newspaper having wide circulation in the State and by displaying the tender/quotation notice at conspicuous places in the head quarter town of the Zila Parishad and the Panchayat Samiti and in such other manner as may be considered useful by the Chairman Zila Parishad.