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 19] [Entire Act] State of Punjab - Subsection Section 19(4) in Panjab District Boards Act, 1883 (4)A district board shall, so far as the funds at its disposal permit, make due provision for all matters placed under its control or administration by or under this section.
