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 14] [Entire Act] State of Punjab - Subsection Section 14(2) in Punjab Urban Rent Restriction Act, 1941 (2)In the case of any sub-letting as is referred to in clause (a) of sub- section (1), the Court shall have regard to the standard rent of the premises a part of which has been or is sub-let.
