Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act] State of Punjab - Subsection Section 3(2)(a) in The Local Authorities Loans Act, 1914 (a)to borrow or spend money for any purpose for which, under the law for the time being in force, it is not authorized to apply its funds; or