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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(1) in Punjab Water Supply and Sewerage Board Act, 1976

(1)The Board shall have its own fund.[(1-A) The authorised capital of the Board shall be twenty crores of rupees which shall be contributed by the State Government and the local authorities.] [Inserted by Punjab Act 31 of 1978.]