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 167] [Entire Act] State of Punjab - Subsection Section 167(1) in The Punjab Municipal Act, 1999 (1)Every Municipal Corporation and every Class 'A' Municipal Council shall, as soon as may be, after the commencement of each year, constitute a Municipal Accounts Committee for one year.
