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[Cites 0, Cited by 0] [Section 579] [Entire Act]

State of Punjab - Subsection

Section 579(2) in The Punjab Municipal Act, 1999

(2)Where a Police Establishment is maintained by a Municipality under sub- section (1), such Police Establishment shall have the power to register cases, arrest offenders, investigate cases and initiate prosecution in connection with the offences under this Act.