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 36] [Entire Act] State of Punjab - Subsection Section 36(2) in The Punjab State Board of Technical Education and Industrial Training Act, 1992 (2)No such suit shall be instituted in a court unless it is instituted within six months from the date of accrual of cause of action.
