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 67] [Entire Act] State of Punjab - Subsection Section 67(2) in Panjab District Boards Act, 1883 (2)While any notification under this section is in force, the Local Government may make rules to provide for any matter dealt with by the provisions to which the notification applies.
