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 2] [Entire Act] State of Punjab - Subsection Section 2(m) in The Punjab Minor Mineral Concession Rules, 1964 (m)'Presiding Officer' means the Director or any other Officer nominated or authorised by him for holding auction or calling tenders for contracts;
