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(a) in The Punjab Market Committees (Class IV) Service Rules, 1989 (a)Every member of the Service shall be liable to undergo periodical medical examination and preventive or curative treatment as he may be required to undergo.
