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(e) in The Punjab Non-Trading Companies Rules, 1963 (e)"Registrar" means the person appointed by the State Government under clause (d) of the proviso to sub-section (1) of section 3 of the Act.
