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 220] [Entire Act] State of Punjab - Subsection Section 220(3) in The Punjab Municipal Act, 1999 (3)The tax on any advertisement leviable under this section, shall be payable in advance in such number of instalments and in such manner, as the Municipality may by regulations, determine.
