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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Punjab - Subsection

Section 95(3) in The Punjab Panchayati Raj Act, 1994

(3)No expenditure shall be incurred unless the budget is approved by the Panchayat Samiti and if the Panchayat Samiti fails to convey its approval within the time prescribed for the purpose, the budget will be deemed to have been approved by the Panchayat Samiti.