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 2] [Section 12] [Entire Act] State of Punjab - Subsection Section 12(3) in The Punjab Municipal Act, 1999 (3)When a notification is issued under sub-section (1), the provisions of sub-section (2) of section 3 relating to the publication of a copy of the notification, and of section 4 relating to the submission of objections, shall apply.
