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 84] [Entire Act] State of Punjab - Subsection Section 84(2) in The Punjab Municipal Act, 1999 (2)The Secretary so appointed, shall record the proceedings of the meetings of the Municipal Corporation in a Proceedings Book to be maintained for the purpose and shall keep the same in his custody.
