Lexace Ask the AI ›

⚖️ Ask the AI about your situation:🚗 Car Accident 💼 Work / Job 🏠 Housing / Eviction 👪 Family / Divorce 📋 Contract Dispute 💰 Money Owed

Section 20 — [Repealed.].

The Punjab Laws Act, 1872

Repealed by the Punjab Pre-emption Act, 1905 (Punjab Act 2 of 1905), Section 2(1).

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›