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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(3) in The Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960

(3)An amount of Rs. 200 shall be placed at the disposal of the Superintendent as imprest money, for day to day requirement of the protective Home. The Superintendent shall maintain a cash-book in Form X and the account of the imprest money in Form XA.