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 585] [Entire Act] State of Punjab - Subsection Section 585(2) in The Punjab Municipal Act, 1999 (2)Any officer or employee of a Municipality who is liable to be removed and is removed under section 110 of this Act, shall be deemed to have committed an offence punishable under section 168 of the Indian Penal Code ( Act 45 of 1860).
