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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in The Punjab Women and Children Development and Welfare Corporation (General) Rules, 1983

(2)The Sub-Divisional-Officer (Civil) shall after giving the loanee an opportunity of representing his case either personally or in writing within a period of ten days, determined by an order, the amount due to the Corporation and shall convey the same to the Managing Director.