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] [Entire Act] State of Punjab - Section Section 66 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986 66. Specific sanction of the appointing authority shall be required to cross an efficiency bar in any time scale.
