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 36] [Entire Act] State of Punjab - Subsection Section 36(2) in The Punjab Entertainments Duty Rules, 1956 (2)A memorandum of appeal may be presented to the applicate authority by the appellant or his agent, or it may be sent to the appellate authority by registered post.
