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 36] [Entire Act] State of Punjab - Subsection Section 36(2) in Punjab Water Supply and Sewerage Board Act, 1976 (2)All debentures shall be signed by the Managing Member or Secretary or by one of the ex officio members of the Board.
