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 12] [Entire Act] State of Punjab - Subsection Section 12(2) in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999 (2)The memorandum of appeal shall be signed by the appellant or his agent and shall be affixed with a court-fee of rupees fifty.
