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 199] [Entire Act] State of Punjab - Subsection Section 199(2) in Punjab Municipal Act, 1911 (2)In lieu of or addition of such fine the magistrate may require the offender to remedy the mischief so far as is within his power.
