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 1] [Entire Act] State of Punjab - Subsection Section 1(h) in Punjab Liquor Prohibition Rules, 1955 (h)"Registered Medical Practitioner" means any person registered under the provisions of the Punjab Medical Registeration Act, 1916.
