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 15] [Entire Act] State of Punjab - Subsection Section 15(3) in Punjab Women and Children Development and Welfare Corporation Act, 1979 (3)In discharging its functions, the Corporation shall have due regard to public interest, its solvency and development and welfare of women and children.
