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 465] [Entire Act] State of Punjab - Subsection Section 465(4) in The Punjab Municipal Act, 1999 (4)If any place is used for the sale of flesh, fish or poultry in contravention of the provisions of this section, the Chief Officer may stop the use thereof by such means, as he may consider necessary.
