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 162] [Entire Act] State of Punjab - Subsection Section 162(3) in The Punjab Municipal Act, 1999 (3)The Chief Officer of the Municipality, shall comply with such requisitions of the Audit Authority, as may be made under sub-section (2).
