Section 3(1)(vi) in The Local Authorities Loans Act, 1914

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State of Punjab - Subsection

Section 3(1)(vi) in The Local Authorities Loans Act, 1914

(vi)[ any other purpose which the [State] [Clause (vi) inserted in its application to Punjab, by East Punjab Act, XVII of 1949.] Government may declare to be a suitable one for which loans may be taken by local authorities generally or by a particular Local Authority] :

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State of Punjab - Subsection

Section 3(1)(vi) in The Local Authorities Loans Act, 1914