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 66] [Entire Act] State of Punjab - Subsection Section 66(4) in The Punjab Municipal Act, 1999 (4)The manner of the constitution, and the manner of transaction of business of a Subject Committee, shall be such as may be prescribed.
