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 148] [Entire Act] State of Punjab - Subsection Section 148(2) in The Punjab Municipal Act, 1999 (2)All moneys paid into the Sinking Funds shall, as soon as possible, be invested by the Chief Officer, under the directions of the Municipality, in public securities in the prescribed manner.
