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(l) in Punjab State Mediation Rules, 2019 (l)"Nodal Officer" means an officer appointed by the Punjab State Legal Services Authority responsible for the functioning of the Mediation Centre and also for entrustment of cases to the Mediators.
