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 379] [Entire Act] State of Punjab - Subsection Section 379(2) in The Punjab Municipal Act, 1999 (2)The Municipality shall cause such street, drain or premises to be sufficiently lighted or guarded during might while under construction or repair.
