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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Punjab - Subsection

Section 95(2) in The Punjab Panchayati Raj Act, 1994

(2)The Panchayat Samiti may, within such time as may be prescribed, either approve the budget or return it to the Gram Panchayat for such modification as it may direct and on such modification being made the budget shall be resubmitted within such time as may be prescribed for approval of the Panchayat Samiti.