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 41] [Entire Act] State of Punjab - Subsection Section 41(3) in Panjab District Boards Act, 1883 (3)The district board shall make arrangements, subject to the approval of the Deputy Commissioner, for the examination and. audit of accounts submitted to it under this section, and may arrange for the publication of such accounts.
