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 123] [Entire Act] State of Punjab - Subsection Section 123(v) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014 (v)no amount due to the Panchayat Samiti or the Zila Parishad is left outstanding in its books without sufficient reasons;
