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 17] [Entire Act] State of Punjab - Subsection Section 17(5) in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963 (5)The State Government may by notification and in consultation with the Faculty cancel any bye-law made under this section.
