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 Haryana - Subsection Section 3(f) in The Land Acquisition (East Punjab) Amendment Act, 1948 (f)"registered medical Practitioner" means any person registered under the provisions of the Punjab Medical Registration Act, 1916(II of 1916); and
