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[Cites 0, Cited by 0] [Section 103(3)] [Section 103] [Entire Act]

State of Punjab - Subsection

Section 103(3)(b) in The Punjab Town Improvement Act, 1922

(b)all liabilities enforceable against the State Government under clause (b) of that sub-section or incurred by it under this Act, shall be enforceable against the municipal committee.]