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[Cites 0, Cited by 0] [Section 146(1)] [Section 146] [Entire Act]

State of Punjab - Subsection

Section 146(1)(f) in The Punjab Municipal Act, 1999

(f)for any other purpose for which the Municipal Corporation or the Municipal Council or the Nagar Panchayat, as the case may be, is by virtue of this Act or any other law for the time being in force, authorised to borrow: