Section 40(3)(c) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(3)(c) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(c)sums payable under the decree or order of a Civil Court passed against the Panchayat Samiti or under a compromise of any suit or legal proceeding or claim-

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State of Punjab - Subsection

Section 40(3)(c) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014