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 139] [Entire Act] State of Punjab - Subsection Section 139(1) in The Punjab State Election Commission Act, 1994 (1)The State Government may, after consultation with the Election Commission, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.
