Legal Document View

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
[Cites 0, Cited by 0] [Section 163(2)] [Section 163] [Entire Act]

State of Punjab - Subsection

Section 163(2)(b) in The Punjab Municipal Act, 1999

(b)the account of any deficiency of loss, which appears to have been caused by gross negligence or misconduct of any person;