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 358] [Entire Act] State of Punjab - Subsection Section 358(e) in The Punjab Municipal Corporation Act, 1976 (e)generally for the purpose of efficient discharge of the functions by any of the municipal authorities under this Act or any bye-law made thereunder.
