Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(2) in Punjab Market Committees Bye-laws

(2)The Secretary may require the money to be kept by the [Head Clerk or Accountant or Head Clerk-cum- Accountant] [Substituted vide Notification No. 7290 dated 30th March, 1987, Punjab Gazette dated 24th April, 1987.] of the Committee who under orders and instructions of the Secretary shall keep regular accounts of all expenditure met out of it and its reimbursement in the same manner as other accounts of the Committee are maintained.