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 2] [Entire Act] State of Punjab - Subsection Section 2(b) in The Punjab Public Moneys (Recovery of Dues) Act, 1983 (b)"Collector" means a Collector of the district and includes any person appointed by the State Government to perform the functions of a Collector under this Act;
