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 32] [Entire Act] State of Punjab - Subsection Section 32(3) in Punjab Rights of Persons with Disabilities Rules, 2019 (3)On the date of hearing or any other date to which hearing could be adjourned, the parties or their agents shall appear before the State Commissioner.
