Section 3(1)(a) in The Punjab Public Moneys (Recovery of Dues) Act, 1983

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State of Punjab - Subsection

Section 3(1)(a) in The Punjab Public Moneys (Recovery of Dues) Act, 1983

(a)to any agreement, relating to a loan, advance or grant given, or relating to credit in respect of, or relating to hire-purchase of goods sold by the State Government, a banking company, a Corporation or a Government company, as the case may be, under a State sponsored scheme; or

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State of Punjab - Subsection

Section 3(1)(a) in The Punjab Public Moneys (Recovery of Dues) Act, 1983