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(c) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983 (c)"Institutional purposes" means purposes relating for the setting up of educational, charitable, social and religious institutions;
