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 108(7)] [Section 108] [Entire Act] State of Punjab - Subsection Section 108(7)(c) in The Punjab Municipal Act, 1999 (c)the terms of conditions of service of the members of such Services determined by or under such law, shall continue to be applicable to such members until they are modified by the Government.