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 6] [Entire Act] State of Punjab - Subsection Section 6(ii) in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979 (ii)A satisfactory proof of the purchase of the house shall be submitted to the Sanctioning Authority immediately after the purchase is made;
