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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Punjab - Subsection

Section 108(8) in The Punjab Municipal Act, 1999

(8)The Government may, if thinks it necessary so to do in the public interest, -
(a)merge any two or more of such Services into one; or
(b)divide any of such Services into two or more Services; or
(c)abolish any of the Services referred to in sub-section (1).