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 Scheduled Castes and Backward Classes (Reservation in Services) Act, 2006 (b)"Backward Class" means a Backward Class, declared as such by the State Government by notification in the Official Gazette from time to time;
