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 4th] [Entire Act] State of Punjab - Subsection Section 4th(g) in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979 (g)The Mortgagor shall not during the continuance of these presents, charge, encumber, alienate etc. or otherwise dispose of the mortgaged property.
