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 12] [Entire Act] State of Punjab - Subsection Section 12(2) in The Punjab Maternity Benefit Rules, 1967 (2)The aggrieved person shall prefer an appeal in writing to the Competent Authority in Form 'J' and file other supporting documents.
