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 202] [Entire Act] State of Punjab - Subsection Section 202(a) in The Punjab Panchayati Raj Act, 1994 (a)declare that the functions of a Panchayat shall, to such extent as may be specified in the notification, be exercised by such person or authority as it may direct; or
