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 17] [Entire Act] State of Punjab - Subsection Section 17(2) in The Punjab Relief of Indebtedness Act, 1934 (2)An agreement thus made shall take effect as if it were a decree of a civil court jurisdiction in the area of the jurisdiction of the board.
