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 14] [Entire Act] State of Haryana - Subsection Section 14(b) in The Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935 (b)The number of cases pending (i) over two months, and (ii) over four months at the end of the period under report;
