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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Punjab - Subsection

Section 25(7) in Punjab Khadi and Village Industries Board Regulations, 1958

(7)To purchase or sanction purchase of raw material required for any scheme, work or institution sanctioned under the scheme and also to purchase or sanction purchase of goods, instruments or sundry articles as may be approved in the budget or under the contingent grant, provided the amount does not exceed Rs. 10,000 and with the sanction of Chairman for an amount exceeding Rs. 10,000 up to the full limit of personal Ledger Account.