Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(f) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020 (f)"Punjab State Appellate Authority " means the Punjab State Appellate Authority for Clinical Establishments established under section 34 of this Act;
