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 189] [Entire Act] State of Punjab - Subsection Section 189(a) in The Punjab Municipal Act, 1999 (a)shall have effect from the beginning of the year after the expiry of a period of five years of the previous valuation or the beginning of the year in which it is made, whichever is later;
