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 183] [Entire Act] State of Punjab - Subsection Section 183(4) in The Punjab Panchayati Raj Act, 1994 (4)The Chairman shall have power to modify or withdraw any powers or functions delegated to the Vice-Chairman, under sub-section (1).
