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 256] [Entire Act] State of Punjab - Subsection Section 256(c) in The Punjab Municipal Act, 1999 (c)be while discharging their functions responsible as if they were employed by the Municipality for the management and collection of the octroi or toll.
