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 38] [Entire Act] State of Punjab - Subsection Section 38(a) in Punjab State Aid to Industries Act, 1935 (a)The hirer shall pay punctually and without demand the instalments of rent and amount of interest specified in the order referred to in section 37.
