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 68] [Entire Act] State of Punjab - Subsection Section 68(7) in The Punjab Rent Act, 1995 (7)If a landlord contravenes the provisions of sub-section (2) of section 30, he shall be punishable with fine which may extend to six months' rent of the premises.
