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 2] [Entire Act] State of Punjab - Subsection Section 2(h) in The Punjab Lokpal Act, 1996 (h)"Minister" means a member of the Council of Ministers by whatever name called, for the State of Punjab, that is to say the Chief Minister, a Minister, Minister of State, Deputy Minister, Chief Parliamentary Secretary and Parliamentary Secretary;
