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 10] [Entire Act] State of Punjab - Subsection Section 10(2) in The Punjab Termination of Agreement Act, 2004 (2)Every order made under this section, shall be laid, as soon as may be, after it is made, before the State Legislature, while it is in session for a total period of ten days.
