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 Punjab - Subsection Section 2(h) in The Punjab Dowry Prohibition Rules, 2004 (h)"Probation Officer" means an officer defined and appointed as such under the Probation of Offenders Act, 1958 (Central Act 20 of 1958);
