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State of Punjab - Section

Section 3 in The Punjab School Education Board Financial Regulations, 1979

3. Definitions.

- In these regulations, unless there is anything repugnant in the subject or context :-
(a)"Act" means the Punjab School Education Board Act, 1969.
(b)"Competent authority" means the Board or any of the Board authorised by it.
(c)"Fund" means the Board Fund, constituted under section 19(1) of the Act.
(d)"Year" means the financial year from April 1 to March 31 of the following year.
(e)Other terms and expressions used in these regulations but not defined shall have the meaning respectively assigned to them in the Punjab School Education Board Act, 1969.
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