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 3A] [Entire Act] State of Punjab - Subsection Section 3A(b) in The Punjab Town Improvement Act, 1922 (b)all liabilities enforceable against the State Government under section 103 or incurred by it under this Act shall be enforceable against the new trust; and
