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 479] [Entire Act] State of Punjab - Subsection Section 479(3) in The Punjab Municipal Act, 1999 (3)No damages shall be payable by the Municipality in respect of any dogs or other animals destroyed or otherwise disposed of under this section.
