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 189] [Entire Act] State of Punjab - Subsection Section 189(b) in The Punjab Municipal Act, 1999 (b)shall subject to the other provisions of the Chapter, remain in force in respect of each ward for a period of five years irrespective of any alteration during such period in the number or boundaries of such ward; and
