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 383] [Entire Act] State of Punjab - Subsection Section 383(2) in The Punjab Municipal Act, 1999 (2)No person shall, without the permission of the Chief Officer or without any other lawful authority remove any bar, chain or post so fixed or infringe any order prohibiting traffic so set up.
