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(5) in The Punjab Excise Act, 1914 (5)No order shall be made under this section which adversely effect the rights of any person upon whom an obligation is imposed by or under this Act, without giving such persons a reasonable opportunity of being heard.]
