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 5] [Entire Act] State of Punjab - Subsection Section 5(1) in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979 (1)A Minister desirous of getting advance for purchasing a house shall apply to the Sanctioning Authority in Form 'D'.
