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 151] [Entire Act]

State of Punjab - Subsection

Section 151(1) in The Punjab Panchayati Raj Act, 1994

(1)The Panchayat Samiti may subject to the provisions of this Act, or any other law for the time being in force raise from time to time, with the approval of the State Government, loans for the purposes of this Act and create a sinking fund for the repayment of such loans.