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 4] [Entire Act] State of Haryana - Subsection Section 4(b) in The Punjab Money Lending and Debtors' Protection Laws (Extension and Amendment) Act, 1960 (b)any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed; or
