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 1] [Section 32P] [Entire Act] State of Gujarat - Subsection Section 32P(3) in The Bombay Tenancy and Agricultural Lands Act, 1948 (3)a co-operative farming society each of the members of which belongs to a Scheduled caste;
