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 13A] [Entire Act] State of Punjab - Subsection Section 13A(2) in Punjab Municipal Act, 1911 (2)As soon as a notification is issued under sub-section (1), the Election Commissioner shall take necessary steps for holding such general election.] [Added by Act No. 11 of 1994.]
