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 558] [Entire Act] State of Punjab - Subsection Section 558(2) in The Punjab Municipal Act, 1999 (2)The Government may, by like notification, determine the person by whom the fee, if any, determined under clause (2) of sub-section (1), shall be payable.
