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[Cites 0, Cited by 2] [Section 398] [Entire Act]

State of Punjab - Subsection

Section 398(1) in The Punjab Municipal Corporation Act, 1976

(1)Any regulation which may be made by the Corporation under this Act, may be made by the Government within one year of the establishment of the Corporation;and any regulation so made may be altered or rescinded by the Corporation in the exercise of its powers under this Act.