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 141] [Entire Act] State of Punjab - Subsection Section 141(2) in The Punjab State Election Commission Act, 1994 (2)Every order made under sub section (1) shall as soon as may be, after it is made, be laid before the State Legislature.
