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 2] [Entire Act] State of Haryana - Subsection Section 2(j) in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948 (j)[ "Registrar" means the Registrar, Co-operative Societies, Rehabilitation appointed under this Act.] [Added by East Punjab Act 23 of 1949, section 2(b).]
