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 68] [Entire Act] State of Punjab - Subsection Section 68(3) in The Punjab Panchayati Raj Act, 1994 (3)A fee of one rupee shall be paid on every application under sub-section (2) for setting aside an ex parte decision.
