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(e) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988 (e)'Punishing authority' means the authority competent under these rules to impose on the employee any of the penalties specified in Rule 5 ;
