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 58] [Entire Act] State of Punjab - Subsection Section 58(5) in The Punjab Municipal Act, 1999 (5)The number of seats to be reserved for Scheduled Castes and Women under sub-section (1), sub-section (2) and sub-section (3) shall be determined by the Government.
