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(10) in Punjab Water Supply and Sewerage Board (Conduct of Business) Rules 1980 (10)The question whether a proper notice of motion has been given or not shall be decided by the Chairman whose decision shall be final.
