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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(1)(ii) in Punjab State Legal Services Authorities Rules, 1996

(ii)all property, movable or immovable, belonging to the said Board shall vest in the State Authority and shall be applied by the State Authority to the objects and purposes of the Act and the Rules framed thereunder; and