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 88] [Entire Act] State of Punjab - Subsection Section 88(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961 (2)There shall be a Secretary of the Zila Parishad who shall be appointed by the Government on receipt of a proposal from the Zila Parishad.
