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 31] [Entire Act] State of Punjab - Subsection Section 31(1) in Displaced Persons (Compensation and Rehabilitation) Act, 1954 (1)The Central Government shall, as soon as may be, constitute a Board to advise the Central Government on matters of policy arising out of administration of this Act.
