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 27] [Entire Act] State of Punjab - Subsection Section 27(3) in Punjab State Legal Services Authorities Rules, 1996 (3)The costs, charges and expenses which may be recovered by the Authority or the Committee under sub-rule (2), shall be credited to the State Government.
