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 1st] [Entire Act] State of Punjab - Subsection Section 1st(a) in The Punjab Insolvency Rules (a)"Government" means the Governor of the Punjab/Haryana/Chief Commissioner, Chandigarh, acting by and through the ________________.
