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State of Punjab - Section

Section 4 in The Punjab Local Authorities (Aided Schools) Act, 1959

4. Power to withdraw grant-in-aid.

- The State Government may withdraw the grant-in-aid from any local authority in respect of aided schools if the resolution mentioned in section 3, has not been passed and communicated to the State Government within a period of three months from the date on which this Act is published in the Official Gazette.