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 2] [Entire Act] State of Punjab - Subsection Section 2(3) in The Punjab Agricultural Produce Markets (General) Rules, 1962 (3)"Bye-law" means a bye-law made under sub-section (14) of Section 3 or sub-section (1) of section 44, as the case may be;
