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[Cites 0, Cited by 0] [Section 600(2)] [Section 600] [Entire Act]

State of Punjab - Subsection

Section 600(2)(i) in The Punjab Municipal Act, 1999

(i)all Officers or other employees appointed under the Punjab Municipal Act, 1911, and the Punjab Municipal Corporation Act, 1976, and continuing in office immediately before the commencement of this Act, shall be deemed to have been appointed under this Act;