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 167] [Entire Act] State of Punjab - Subsection Section 167(6) in The Punjab Municipal Act, 1999 (6)The members of the Municipal Accounts Committee shall elect in the prescribed manner from amongst themselves, one member to be its Chairman :Provided that a member shall not be eligible to be elected as Chairman for more that two terms.
