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 3] [Entire Act] State of Punjab - Subsection Section 3(3) in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976 (3)Every order made under sub-section (2) shall be read over to the person concerned and, if he so desires, the substance thereof shall be explained to him.
