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 39] [Entire Act] State of Punjab - Subsection Section 39(2) in The Punjab Courts Act, 1918 (2)Subject to the provisions of sub-section (3), an appeal to the Court of District Judge shall be heard by the District Judge or the Additional District Judge.
