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 2] [Section 398] [Entire Act] State of Punjab - Subsection Section 398(2) in The Punjab Municipal Corporation Act, 1976 (2)No regulation made by the Corporation under this Act shall have effect until it has been approved by the Government and published in the Official Gazette.
