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 6] [Entire Act] State of Punjab - Subsection Section 6(c) in The Punjab Separation of Judicial and Executive Functions Act, 1964 (c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any provision so repealed ; or
