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 56] [Entire Act] State of Punjab - Subsection Section 56(2) in Punjab Gram Panchayat Act, 1952 (2)Any time spent on proceedings before a 1* * Panchayat to which the provisions of sections 58 and 71 are applicable shall be excluded from any period of limitation prescribed by law for suits in other courts.
