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 2] [Section 96] [Entire Act] State of Punjab - Subsection Section 96(2) in The Punjab Municipal Act, 1999 (2)Whenever such leave is granted to the Executive Officer, the Government shall appoint another person to officiate as the Executive Officer in his place.
