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 Haryana - Section Section 1 in The Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935 1. These rules may be called the Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935 and shall apply to all deposits to be made under section 31 of the Act.
