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(9) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978 (9)The inquiring authority shall record his finding of guilt in respect of those articles of charge to which the employee pleads guilty.
