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 32] [Entire Act] State of Punjab - Subsection Section 32(8) in Punjab Rights of Persons with Disabilities Rules, 2019 (8)The State Commissioner shall decide the complaint as far as possible within a period of three months from the date of receipt of notice by the opposite party.
