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 3] [Entire Act] State of Punjab - Subsection Section 3(3) in The Punjab State Legislature (Delegation of Powers) Act, 1987 (3)Every Act enacted by the President under sub-section (2) shall, as soon as may be after enctment, be laid before each House of Parliament.
