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 1] [Section 28] [Entire Act] State of Punjab - Subsection Section 28(2) in The Punjab Relief of Indebtedness Act, 1934 (2)The power conferred by this section of making rules is subject to the condition that the rules be made after previous publication.
