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 28 in The Punjab Official Trustees Rules, 1966 28. Prescribed authority under Section 24. [Section 30]. - The Accountant- General, Punjab, shall be the prescribed authority for the purposes of section 24 of the Act.
