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 172A] [Entire Act] State of Punjab - Subsection Section 172A(15) in Punjab Municipal Act, 1911 (15)No investigation of an offence for contravention of the provisions of sub-section (1) or sub-section (14), as the case may be, shall be made by an officer below the rank of a Deputy Superintendent of Police.]
