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 71] [Entire Act] State of Punjab - Subsection Section 71(6) in The Punjab Minor Canals Act, 1905 (6)being liable to furnish labour under this Act, fails, without reasonable cause, to supply or to assist in supplying the labour required of him;
