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[Cites 0, Cited by 0] [Section 108(7)] [Section 108] [Entire Act]

State of Punjab - Subsection

Section 108(7)(a) in The Punjab Municipal Act, 1999

(a)any of the Municipal Services constituted under the Punjab Municipal Act, 1911 (Punjab Act 3 of 1911), and the Punjab Municipal Corporation Act, 1976 (Punjab Act 42 of 1976), and existing on the date of coming into force of this Act, shall be deemed to be a service constituted under this Act, till a corresponding Service is constituted under sub-section (1);