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 4] [Entire Act] State of Punjab - Subsection Section 4(2) in The Punjab Bhudan Yagna Act, 1955 (2)The Chairman and the members shall be nominated by the State Government and one of the members shall be appointed by the State Government as the Secretary of the Board.] [Substituted by Punjab Act 21 of 1978.]
