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 15] [Entire Act] State of Punjab - Subsection Section 15(4) in Punjab Water Resources (Management and Regulation) Act, 2020 (4)Any person may file written objection(s) against the proposed direction(s) along with such fee, as may be specified, within one month from the date of its publication.
