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 19] [Entire Act] State of Punjab - Subsection Section 19(2) in Panjab District Boards Act, 1883 (2)A vice-chairman so elected shall hold office for such term as the board may, by rule, fix.B.-Duties of District and Local Boards 20. Duties of district board.-
