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 558(1)] [Section 558] [Entire Act] State of Punjab - Subsection Section 558(1)(b) in The Punjab Municipal Act, 1999 (b)for the issue of any summons or the process in connection with any inquiry or proceedings before that court under this Act or rules or regulations :