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 66] [Entire Act] State of Punjab - Subsection Section 66(6) in The Punjab Municipal Act, 1999 (6)The Chairperson of a Subject Committee shall be elected in the prescribed manner by its members from amongst themselves :Provided that a member shall not be eligible for election as Chairperson for more than two terms.
