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 50A] [Entire Act] State of Haryana - Subsection Section 50A(a) in The Punjab Laws Act, 1872 (a)they are consistent with the laws for the time being in force in the [territories to which this Act extends] [Substituted for the words 'State of Punjab and Delhi' by Adaptation of Laws (No. 2) Order, 1956.].
