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 114] [Entire Act] State of Punjab - Subsection Section 114(3) in The Punjab Municipal Act, 1999 (3)Such oath or affirmation shall be made and subscribed before the election of, -(i)in the case of Municipal Corporation, the Mayor; and(ii)in the case of a Municipal Council or a Nagar Panchayat, the President.
