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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Punjab - Subsection

Section 53(7) in Punjab Waqf Rules, 2018

(7)The authorized officer may be authorized to hold a recoupable permanent advance, not exceeding forty thousand rupees for meeting petty expenditure. However, if expenditure is to be made in excess of forty thousand rupees, then prior approval of the Chairman shall have to be obtained.