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 18] [Entire Act] State of Punjab - Subsection Section 18(3) in Punjab Regional and Town Planning and Development (General) Rules, 1995 (3)The provisions of rule 17 will appply to the supplementary budget as regards submission of its copies to the State Government. (Sections 52 and 180(2)(m).)
