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 562] [Entire Act] State of Punjab - Subsection Section 562(7) in The Punjab Municipal Act, 1999 (7)The procedure in the court of a Government Magistrate shall, except where specifically otherwise provided in this Act, be in accordance with the provisions of the Code of Criminal Procedure, 1973 (Act 2 of 1974).
