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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(2)(viii) in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970

(viii)to draw, make, accept, endorse, discount, execute and issue promissory notes, bills of exchange, hundies, bills, warrants, debentures and other negotiable instruments;