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 181] [Entire Act] State of Punjab - Subsection Section 181(6) in The Punjab Municipal Act, 1999 (6)In the calculation of the annual value of any premises, no account shall be taken of the machinery thereon.
