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 13th] [Entire Act] State of Punjab - Subsection Section 13th(i) in The Punjab Panchayati Raj Act, 1994 (i)The employees so transferred alongwith schemes, shall remain on deputation with the concerned PRI till further orders without deputation allowance.
