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 43] [Entire Act] State of Punjab - Subsection Section 43(2) in Punjab Gram Panchayat Act, 1952 (2)If the complaint is made orally, such particulars as may be prescribed shall be recorded by the 5 Sarpanch or the Panch, as the case may be.
