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 84] [Entire Act] State of Punjab - Subsection Section 84(2) in The Punjab Police Act, 2007 (2)Notwithstanding such withdrawal, anything done or any action taken or any proceeding instituted by virtue of the order or orders, referred to in sub-section (1), shall be deemed to have been done or taken or instituted under this Act.
