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 20] [Section 39] [Entire Act] State of Haryana - Subsection Section 39(3) in The Punjab Courts Act, 1918 (3)An Additional District Judge shall hear only such appeals as the High Court may, by general or special order direct, or as the District Judge of the District may make over to him.
