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 35A] [Entire Act] State of Punjab - Subsection Section 35A(5) in The Punjab Agricultural Produce Markets (General) Rules, 1962 (5)The provisions of sections 100 and 102 of the Code of Criminal Produce (1973) shall, so far as may be, apply to search and seizure under sub-rules (3) and (4).
