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 543] [Entire Act] State of Punjab - Subsection Section 543(6) in The Punjab Municipal Act, 1999 (6)Nothing in sections 541 and 542 and in this section, shall apply to any summons issued under this Act by any court.Explanation.- For the purposes of this section, a servant shall not be deemed to be a member of the family.
