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 601] [Entire Act] State of Punjab - Subsection Section 601(2) in The Punjab Municipal Act, 1999 (2)Every order made under sub-section (1), shall, as soon as may be, after it is made, be laid before the Legislative Assembly of the State
