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 26] [Entire Act] State of Punjab - Subsection Section 26(a) in The Punjab Co-operative Societies Rules, 1963 (a)continues to be in default in respect of any sum due from him to the Cooperative Society for such period as may be laid down in the bye-laws ;
