Section 234(1)(b) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 234(1)] [Section 234] [Entire Act]

State of Punjab - Subsection

Section 234(1)(b) in The Punjab Municipal Act, 1999

(b)any vehicle, carriage, cart or animal employed by -

(i)an officer or employee of the Central Government or of the State Government or of any local authority on duty; or

(ii)any person having in his custody any property belonging to such Government or such local authority, for the transport of such property; or