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 594] [Entire Act] State of Punjab - Subsection Section 594(1) in The Punjab Municipal Act, 1999 (1)No regulation made by the Municipality under this Act, shall have any effect until it has been approved by the Government and published in the Official Gazette.
