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[Cites 0, Cited by 0] [Section 41F(1A)] [Section 41F] [Entire Act]

State of Punjab - Subsection

Section 41F(1A)(b) in THE PUNJAB MUNICIPAL CORPORATION LAW (EXTENSION TO CHANDIGARH) ACT, 1994

(b)omit “by giving a notice of at least one month to the Corporation”.