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(a) in The Punjab Legislative Assembly (Grant of Advance to Deputy Ministers) Rules, 1979 (a)'Act' means the Salaries and Allowances of Deputy Ministers, Punjab Act, 1956 (Punjab Act 22 of 1956);
