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] [Entire Act] State of Punjab - Section Section 3 in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979 3. Application for the grant of advance for the construction of a house. - A Minister desirous of greeting advance for the constuction of a house shall apply to the Sanctioning Authority in Form 'A'.
