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[Cites 0, Cited by 0] [Section 341(1)] [Section 341] [Entire Act]

State of Punjab - Subsection

Section 341(1)(b) in The Punjab Municipal Act, 1999

(b)to cause all rubbish, offensive matter, filth, trade refuse, if any, carcasses of dead animals, excrementitious matter, plastics and plastic material, bio-medical waste and other polluted and obnoxious matters to be collected from their respective premises and to be deposited at such times, as the Chief Officer, of the Municipality, by public notice specifies, in public receptacles, depots or places provided or appointed under section 336 for temporary deposit or final disposal thereof;