Legal Document View

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
[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(1)(iii) in Punjab State Legal Services Authorities Rules, 1996

(iii)all the debts and liabilities of the said Board shall be transferred to the State Authority and shall thereafter be discharged and satisfied by it out of the aforesaid property.