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[Cites 0, Cited by 0] [Section 206(2)] [Section 206] [Entire Act]

State of Punjab - Subsection

Section 206(2)(a) in The Punjab Municipal Act, 1999

(a)any sum already paid under sub-section (1) of the Section or deposited under section 199, in excess, shall be refunded or allowed to be set-off against any present or future demand of the Municipality under this Act; and