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 2] [Entire Act] State of Punjab - Section Section 4 in The Punjab Anatomy Act, 1963 4. Power to appoint authorised officers. - The State Government may, by notification, appoint for such area as may be specified in the notification, any person to perform the functions of an authorised officer under this Act and the rules made thereunder.
