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 150(1)] [Section 150] [Entire Act] State of Punjab - Subsection Section 150(1)(d) in The Punjab Municipal Act, 1999 (d)the aggregate amount, which has up to the date of the statement been applied under section 149, in or towards the discharge of loans.