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 264] [Entire Act] State of Punjab - Subsection Section 264(3) in The Punjab Municipal Act, 1999 (3)As soon as the work relating to any such hydrant is completed, the Chief Officer shall deposit a key thereof at each place where a public fire engine is kept and in such other place as he may deem necessary.
