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 590] [Entire Act] State of Punjab - Subsection Section 590(3) in The Punjab Municipal Act, 1999 (3)Nothing in sub-section (1) shall be deemed to apply to a suit in which the only relief claimed, is an injunction on which the object will be defeated by giving of the notice of the postponement of the institution of the suit.
