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 31A] [Entire Act] State of Punjab - Subsection Section 31A(2) in The Punjab Khadi and Village Industries Board Act, 1955 (2)Before making an order of suspension opportunity shall be given to the Board to show cause why an order of suspension should not be made.
