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 98] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(dd) in East Punjab Urban Rent Restriction Act, 1949 (dd)[ "Non-resident Indian" means a person of Indian origin, who is either permanently or temporarily settled outside India in either case - [Inserted vide Punjab Act 9 of 2001.]
