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[Cites 0, Cited by 0] [Section 232] [Entire Act]

State of Punjab - Subsection

Section 232(2) in The Punjab Municipal Act, 1999

(2)For the purpose of collection of tolls under sub-section (1), the Municipality may establish a toll-bar on any public street or on a bridge or at any place within the municipal area adjacent to the bridge at which such tolls may conveniently be collected.