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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Punjab - Subsection

Section 91(3) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(3)The article of stores which are found to have become useless or obsolete or have been rendered surplus and cannot be put to any profitable use, shall immediately be reported to the competent authority for sanctioning disposal by auction or write off, as the case may be. In case of disposal by auction after sanction of competent authority, the proceeds there of shall be credited to the fund.