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 96] [Entire Act] State of Punjab - Subsection Section 96(2) in Punjab Gram Panchayat Act, 1952 (2)Nothing contained in sub-section (I) shall affect the right of parties to any proceedings pending before a panchayat to inspect the records of those proceedings, in the manner prescribed.
