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 566] [Entire Act] State of Punjab - Subsection Section 566(g) in The Punjab Municipal Act, 1999 (g)withdraw form or compromise any claim against any person in respect of a penalty payable under any contract entered into with such person by the Chief Officer on behalf of the Municipality;
