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 4] [Entire Act] State of Punjab - Subsection Section 4(b) in The Punjab Merged States (Laws) Act, 1950 (b)any reference, by whatever form of words, to the State of Punjab shall be construed as including a reference to the merged States which are now administered together with that State.
