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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(2)(d) in The Pepsu Townships Development Board Act, 1954

(d)[the State Government] [Substituted by Punjab Act No. 6 of 1969.] shall keep separate account of all moneys respectively received and expended by [it] [Substituted for the word 'them' by Punjab Act No. 6 of 1969.] under this Act until all loans raised thereunder have been repaid and until all liabilities referred to in clause (c) have been duly met.