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] [Entire Act] State of Punjab - Section Section 570 in The Punjab Municipal Act, 1999 570. Validity of notice and of documents. - No notice, order, requisition, licence, written permission or any other document issued under this Act, shall be invalid merely by reason of any defect of form.
