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 239] [Entire Act] State of Punjab - Subsection Section 239(6) in The Punjab Motor Vehicles Rules, 1989 (6)The vehicle may be got released by the concerned person within a period of ten days from the date of the seizer or detention of the vehicle, as the case may be.
