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 4 in The Punjab e-Stamp Rules, 2014 4. Term of appointment. - The term of appointment of the Central Record Keeping Agency shall be valid for five years or such period, as may be decided by the Appointing Authority.
