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 565] [Entire Act] State of Punjab - Subsection Section 565(2) in The Punjab Municipal Act, 1999 (2)All sums realised on account of fine under this section, shall be credited to the Municipal Fund of the concerned Municipality.Legal proceedings
