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 10] [Entire Act] State of Punjab - Subsection Section 10(ii) in The Punjab Gram Nyayalayas Rules, 2010 (ii)The Complainant(s) shall deposit one time process fee of Rs. 50 in each case alongwith copies of Complaint and list of witnesses equal to the number of accused to be served.
