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 4] [Entire Act] State of Haryana - Subsection Section 4(a) in The Punjab Money Lending and Debtors' Protection Laws (Extension and Amendment) Act, 1960 (a)the previous operation of any law so repealed or anything duly done or suffered thereunder; or
