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 11] [Entire Act] State of Punjab - Subsection Section 11(4) in The Punjab Town Improvement Trusts Provident Fund Rules, 1945 (4)A nomination may be canceled by a subscriber and replaced by any nomination which is permitted to be made under this rule.
