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] [Entire Act] State of Punjab - Section Section 9 in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979 9. Disbursement of advance. - The amount of advance sanctioned under rules 4, 6 and 7 shall be drawn and disbursed to the Minister concerned by the Sanctioning Authority.
