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 476] [Entire Act] State of Punjab - Subsection Section 476(2) in The Punjab Municipal Act, 1999 (2)The Chief Officer may, in special cases, grant permission for any of the purposes as aforesaid, subject to such general or special orders, as the Government may, from time to time, make in this behalf.
