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 8(23)] [Section 8] [Entire Act] State of Punjab - Subsection Section 8(23)(c) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988 (c)an assessment of the evidence in respect of each article of charge ;