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 7A] [Entire Act] State of Punjab - Subsection Section 7A(2) in The Punjab Municipal Corporation Act, 1976 (2)As soon as a notification is issued under sub-section (1), the State Election Commission shall take necessary steps for holding such general election.
