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 1] [Section 397] [Entire Act] State of Punjab - Subsection Section 397(3) in The Punjab Municipal Act, 1999 (3)No investigation of an offence for contravention of the provisions of sub-section (1) of section 391 or of sub-section (2) of this section, as the case may be, shall be made by an officer below the rank of a Deputy Superintendent of Police.
