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 167] [Entire Act] State of Punjab - Subsection Section 167(5) in The Punjab Municipal Act, 1999 (5)The nominee referred to in sub-section (4), may take part in the deliberations of the meetings of Municipal Accounts Committee, but he shall not have any right to vote.
