Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 6 in The Punjab Legislative Assembly (Allowances of Members) Act, 1942

6. Interpretation.

- If any question arises as to the interpretation of this Act or of the rules made thereunder, the matter shall be referred to the [Speaker] [Substituted for the words 'State Govt.' by Punjab Act 23 of 1956, Section 4.] whose decision shall be final.