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 591] [Entire Act] State of Punjab - Subsection Section 591(4) in The Punjab Municipal Act, 1999 (4)The rules under this section shall, as far as possible, be made within a period of one year after the coming into force of this Act.
