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 2] [Entire Act] State of Punjab - Subsection Section 2(h) in The Punjab Compulsory Registration Of Marriages Act, 2012 (h)"Panchayat"means an institution (by whatever name called) of self government for the rural areas constituted under article 243B of the Constitution of India;
