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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Punjab - Subsection

Section 148(3) in Punjab Regional and Town Planning and Development Act, 1995

(3)Nothing in this section shall affect the liabilities of the State Government in respect of loans or debentures guaranteed under sub-section (5) of section 67 of the Punjab Housing Development Board Act, 1972 (Punjab Act 6 of 1973).