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 30A] [Entire Act] State of Punjab - Subsection Section 30A(3) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (3)An offence under this section shall be cognizable and bailable.
