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 11] [Entire Act] State of Punjab - Subsection Section 11(4) in The Punjab Lokpal Act, 1996 (4)The complainant shall deposit in such manner and with such authority or agency as may be prescribed a sum of [one thousand rupee] [Substituted for the words 'five hundred rupees' by Act 1 of 1998.] as fee.
