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State of Punjab - Section

Section 598 in The Punjab Municipal Act, 1999

598. Rules and regulations to be available for inspection and purchase.

(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.
(2)The copies of such rules and regulations shall be kept at the office of the Municipality and shall be sold to the public at such price, as the Municipality may determine.