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 578] [Entire Act] State of Punjab - Subsection Section 578(3) in The Punjab Municipal Act, 1999 (3)The Director, Local Government or the Regional Deputy Director, Local Government shall, not later than such date, as may be fixed by the Government, forward each such report received by him to the Government with his comments thereon.
