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[Cites 0, Cited by 0] [Section 388] [Entire Act]

State of Punjab - Subsection

Section 388(2) in The Punjab Municipal Act, 1999

(2)No person shall destroy, remove, deface or in any way injure or alter any such name or number or sub-number put up or paint any name or number or sub- number different from, that put up or painted by order of the Municipality.Lighting of Streets and Public Places