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 235A] [Entire Act] State of Punjab - Subsection Section 235A(4) in The Punjab Motor Vehicles Rules, 1989 (4)The rules relating to the issue of a certified copy, followed by the courts subordinate to the High court, shall mutatis mutandis apply to the Claims Tribunal.]
