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(80) in The Punjab Municipal Act, 1999 (80)"utility agency" means any utility agency which provides service of any kind to the public including any department of Government of India or the State Government, any public sector undertaking or private organisation;
