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 107] [Entire Act] State of Punjab - Subsection Section 107(5) in The Punjab Municipal Act, 1999 (5)The common seal of the Municipality shall remain in the custody of the Chief Officer of the Municipality, and shall not be affixed to any contract or other instruments, except in the presence of the Chief Officer.
