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 19] [Entire Act] State of Punjab - Subsection Section 19(4) in Punjab Market Committees Bye-laws (4)Subject to the provisions of rule 14(3), the Secretary to the Committee shall act as Secretary to a sub-committee, a joint committee or an ad-hoc committee.
