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[Cites 0, Cited by 1] [Section 133(1)] [Section 133] [Entire Act]

State of Punjab - Subsection

Section 133(1)(b) in The Punjab Municipal Act, 1999

(b)persistently makes default in the performance of such duties or complying with lawful directions and orders issued by the Government or any authority under any law for the time being in force to issue such directions or orders; or