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 288] [Entire Act] State of Punjab - Subsection Section 288(2) in The Punjab Municipal Act, 1999 (2)Before making any order under this section, the Chief Officer may cause the water to be analysed at the cost of the Municipality.
