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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(17) in Punjab Water Supply and Sewerage Board (Purchase Procedure)

17.2In case the material is got insured by the Board at its own level then it is the responsibility of the consignee to lodge the claim in time with the insurance company with all requisite documents and no amount is to be deducted from dues of the firm.