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 135] [Entire Act] State of Punjab - Subsection Section 135(2) in Punjab Municipal Act, 1911 (2)Any person acting in contravention of the terms of sub-section (1) shall be punishable with a fine not exceeding [five hundred rupees.] [Substituted by Punjab Act No. 8 of 1974.]
