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 80B(1)] [Section 80B] [Entire Act] State of Punjab - Subsection Section 80B(1)(ii) in The Punjab Registration (Punjab Amendment) Act, 1994 (ii)the certificate shall be issued after due enquiry and the person concerned having been given an opportunity of being heard.