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 13] [Entire Act] State of Punjab - Subsection Section 13(5) in Punjab Municipal Act, 1911 (5)Elections to the Municipalities where no elected body exists immediately before the commencement of Punjab Municipal (Amendment) Act 1994, shall be held within a period of six months from the date of such commencement.
