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 35] [Entire Act] State of Punjab - Subsection Section 35(i) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020 (i)be the appellate authority to hear appeals against the orders of the State Registration Authority and the District Registration Authority; and
