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

(b)to any agreement relating to a guarantee given by the State Government, a banking company, a Corporation or a Government company in respect of a loan raised by an Industrial Concern; or

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State of Punjab - Subsection

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