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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(3) in The Punjab Legislative Assembly (Grant of Advance to Speaker and Deputy Speaker) Rules, 1979

(3)The Sanctioning Authority shall furnish to the Accountant-General, Punjab, a certificate to the effect that a deed in Form 'G' hypothecating the Motor-car in favour of the Government has been got executed from the Speaker or the Deputy Speaker and that it has been found to be in order.