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] [Entire Act] State of Punjab - Section Section 7 in The Punjab Local Option Act, 1923 7. Powers of the State Government. - The State Government may make [rules regulating the procedure for holding a referendum under section 5.] [For rules see Notification No. 17133, dated 5th July, 1924, Punjab Gazette, 1924, Part I, page 552.]
