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 32(2)] [Section 32] [Entire Act] State of Punjab - Subsection Section 32(2)(b) in The Punjab Relief of Indebtedness Act, 1934 (b)the procedure for keeping accounts of such deposits and the manner in which notices are to be served on creditors and payments made to them.