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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(1) in The Punjab State Board of Technical Education and Industrial Training Act, 1992

(1)No suit shall be instituted in a court of law against the Board or authority or any member or an officer or an employee thereof for anything done or purported to be done under this Act until a prior notice of two months in writing has been given to the Board, authority, member, officer or employee, as the case may be.