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 20] [Entire Act] State of Punjab - Subsection Section 20(7) in Punjab Food Security Rules, 2016 (7)Where the opposite party admits the allegations made the complainant, the State Commission shall decide the complaint on the basis of merit of the case and documents present before it.
