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 19] [Entire Act] State of Punjab - Subsection Section 19(2) in Punjab Municipal (Executive Officer) Act, 1931 (2)In the explanation to section 228 at the commencement between the words "committee" and "may authorise" the words "or its Executive Officer" shall be deemed to be inserted.
