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 20] [Entire Act] State of Punjab - Subsection Section 20(2) in The Pepsu Court of Wards Act, 2008 (2)In every suit against a ward or affecting property under the superintendence of Court of Wards the Court of Wards shall be named as the defendant.
