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 600] [Entire Act] State of Punjab - Subsection Section 600(3) in The Punjab Municipal Act, 1999 (3)Notwithstanding the repeal of the Punjab Municipal (Executive Officer) Act, 1931, any appointment or contract made or any action taken under that Act, shall be deemed to have been made or taken under this Act.
