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 2] [Entire Act] State of Punjab - Subsection Section 2(74) in The Punjab Municipal Act, 1999 (74)"Standing Committee" means, -(i)the Standing Committee of a Municipal Corporation constituted under Section 20; or(ii)the Standing Committee of a Class 'A' or Class 'B' Municipal Council constituted under section 37,as the case may be;
