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 5] [Entire Act] State of Punjab - Subsection Section 5(d) in Punjab Common Infrastructure (Regulation and Maintenance) Act, 2012 (d)to disconnect the utility service such as water supply, sewerage or power supply in case an Allottee fails to deposit the service charges.
