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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(1) in Punjab Water Supply and Sewerage Board Act, 1976

(1)Every such estimate, as sanctioned by the Board under Section 37, shall be submitted to the Government which may, at any time within three months after receipt of the same -
(a)approve the estimate; or
(b)disallow the estimate or any portion thereof, and return the estimate to the Board with directions to amend it.