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 221] [Entire Act] State of Punjab - Subsection Section 221(2) in The Punjab Municipal Act, 1999 (2)When any permission becomes void under Clause (c) of sub-section (1), the advertisement tax shall be refunded in such proportion, as the period for which it becomes void, bears to the total period of the validity of the permission.
