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 3] [Entire Act] State of Punjab - Subsection Section 3(9) in Punjab Water Supply and Sewerage Board (Conduct of Business) Rules 1980 (9)No motion or amendment of which due notice has not been given may be moved at a meeting of the Board except with the permission of the Chairman.
