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 592] [Entire Act] State of Punjab - Subsection Section 592(2) in The Punjab Municipal Act, 1999 (2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the matters specified in the Fifth Schedule.
