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 598] [Entire Act] State of Punjab - Subsection Section 598(1) in The Punjab Municipal Act, 1999 (1)A copy of all rules and regulations, made under this Act, shall be kept at the office, of the Municipality and shall, during office hours be open, free of charge to inspection by any inhabitant of the municipal area or the Municipality.
