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 36] [Entire Act] State of Haryana - Subsection Section 36(4) in The Punjab Entertainments Duty Rules, 1956 (4)The memorandum of appeal shall either be presented by the appellant or his agent to the Appellant authority in person or be sent to the said authority by the registered post.]
