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 1] [Section 57] [Entire Act] State of Punjab - Subsection Section 57(2) in The Punjab Municipal Act, 1999 (2)As soon as a notification is issued under sub-section (1), the State Election Commission shall take necessary steps for holding such election.
