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 201] [Entire Act] State of Punjab - Subsection Section 201(1) in Punjab Municipal Act, 1911 (1)No bye-law made under any section of this chapter shall come into force until it has been confirmed by the State Government and, published for such time and in such manner as the State Government may prescribe in this behalf.
