Section 3(1)(ii) in The Punjab Public Moneys (Recovery of Dues) Act, 1983

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1)(ii) in The Punjab Public Moneys (Recovery of Dues) Act, 1983

(ii)having become liable under the conditions of the grant to refund the grant or any portion thereof, makes any default in the refund of such grant or any portion thereof; or

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State of Punjab - Subsection

Section 3(1)(ii) in The Punjab Public Moneys (Recovery of Dues) Act, 1983