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 38] [Entire Act] State of Punjab - Subsection Section 38(b) in The Punjab Municipal Act, 1999 (b)in the case of a Class 'B' Municipal Council, two members, other than the President, the Senior Vice-President and the Vice-President from amongst the elected members :
