Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(2) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(2)Temporary advances shall be got adjusted within a maximum period of three months, tailing which it shall amount to temporary embezzlement and un-utilised cash balance shall be refunded back along with 18% interest.