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 1] [Section 47] [Entire Act] State of Punjab - Subsection Section 47(2) in The Punjab Municipal Act, 1999 (2)A person removed from the office of the President by the Government under section 46, shall not be eligible for re-election as President during the duration of the Municipal Council.
