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 438] [Entire Act] State of Punjab - Subsection Section 438(1) in The Punjab Municipal Act, 1999 (1)The Government shall notify the sanction of every scheme under this Act, and the Municipality shall forthwith proceed to execute such scheme.
