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 19(3)] [Section 19] [Entire Act] State of Punjab - Subsection Section 19(3)(a) in East Punjab Urban Rent Restriction Act, 1949 (a)a complaint of facts which constitute such offence filed with the sanction of the Controller in writing; or