Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 538] [Entire Act]

State of Punjab - Subsection

Section 538(2) in The Punjab Municipal Act, 1999

(2)For the purposes of sub-section (1), a local newspaper shall be a newspaper which is published daily, either from a place within the State or from the Union Territory of Chandigarh, and is amongst three newspapers having maximum circulation in the State as certified by the Director, Public Relations, Punjab, from year to year.Evidence