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 2 in Music in Muslim Shrines Act, 1942 2. Definitions.– For the purposes of this Act the expression “Muslim Shrine” shall mean a shrine of a recognised Muslim saint and shall include the premises of the shrine and the premises owned by and attached to the shrine.
