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 3] [Entire Act] State of Punjab - Subsection Section 3(38) in The Punjab Public Service Commission (Additional Functions) Act, 1955 (38)"public nuisance" shall mean a public nuisance as defined in the Indian Penal Code (Act XLV of 1860);
