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 176] [Entire Act] State of Punjab - Subsection Section 176(1) in The Punjab Municipal Act, 1999 (1)The additional excise duly on liquor in lieu of octroi, levied and collected by the Government, shall be wholly assigned to the Municipalities in accordance with the provisions of sub-section (2).
