Legal Document View

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
[Cites 0, Cited by 1] [Section 16(1)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1)(c) in Punjab Municipal Act, 1911

(c)if he has [without reasonable cause in the opinion of the State Government absented himself for more than three consecutive months from the meetings of the committee.] [Vide Punjab Act No. 2 of 1923.]