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 592] [Entire Act] State of Punjab - Subsection Section 592(1) in The Punjab Municipal Act, 1999 (1)A Municipality may, from time to time, make regulations, not inconsistent with the provisions of this Act, and the rules made thereunder for the purposes of giving effect to the provisions of this Act.
