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 5 in The Punjab Backward Classes (Grant of Loans) Rules, 1958 5. Agreement. - [Section 6]. - The bond to be executed by a borrower under section 5 shall be in Form 'D'.
