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 12] [Entire Act] State of Punjab - Subsection Section 12(2) in The Pepsu Townships Development Board Act, 1954 (2)The Administrator shall be the ex officio Secretary to the Board and shall have the right to speak at, and otherwise take part in any meeting, but shall not have the right to vote.
