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 1] [Section 62] [Entire Act] State of Punjab - Subsection Section 62(2) in The Punjab Panchayati Raj Act, 1994 (2)Any petition presented under sub-section (1) shall be entered in a register of suits, to be maintained in such form and by such person as the State Government may prescribe.
