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 487] [Entire Act] State of Punjab - Subsection Section 487(2) in The Punjab Municipal Act, 1999 (2)No person shall commit a breach of any direction given under sub- section (1) and if he does so, he shall be deemed to have committed an offence under section 188 of the Indian Penal Code, 1860 (Act 45 of 1860).
