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[Cites 0, Cited by 0] [Section 567] [Entire Act]

State of Punjab - Subsection

Section 567(4) in The Punjab Municipal Act, 1999

(4)It shall be the duty of all Police Officers to give immediate information to the Chief Officer or any other appropriate officer of the Municipality of the commisison of, or the attempt to commit, any offence against this Act or any rules or regulations made thereunder and to assist all officers and other employees of the Municipality in the exercise of their lawful authority.