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[Cites 0, Cited by 0] [Section 108(7)] [Section 108] [Entire Act]

State of Punjab - Subsection

Section 108(7)(b) in The Punjab Municipal Act, 1999

(b)the rules made under the Punjab Municipal Act, 1911 (Punjab Act 3 of 1911), or under the Punjab Municipal Corporation Act, 1976 (Punjab Act 42 of 1976), as the case may be for regulating the recruitment and conditions of service of members of the Municipal Services in force immediately before the coming into force of this Act, shall in so far as they are applicable and are consistent with the provisions of this Act, be deemed to be rules made under this Act, until they are modified; and