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 501] [Entire Act] State of Punjab - Subsection Section 501(b) in The Punjab Municipal Act, 1999 (b)has become a resort of, -(i)idle and disorderly person; or(ii)persons who have no ostensible means of subsistence or cannot give satisfactory account of themselves; or
