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 46A] [Entire Act] State of Haryana - Subsection Section 46A(c) in The Punjab Courts Act, 1918 (c)determining the authority by which breaches of such rules shall be investigated and the penalties which may be imposed.]
