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 1] [Entire Act] State of Punjab - Section Section 3 in The Lepers (Punjab Amendment) Act, 1977 3. Insertion of new sections 8-A, 8-B and 8-C in Central Act 3 of 1898. -After sections 8 of the principal Act, the following sections shall be inserted, namely :-
