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 562(1)] [Section 562] [Entire Act] State of Punjab - Subsection Section 562(1)(b) in The Punjab Municipal Act, 1999 (b)the rules or the regulations made thereunder, and may prescribe the time and the place at which such Magistrate of Magistrates shall sit for the conduct of business.