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State of Rajasthan - Section

Section 341 in Rajasthan Municipalities Act, 2009

341. Rules and bye-laws to be printed and sold.

- The rules and bye-laws for the time being in force shall be kept open for public inspection at the municipal office during office hours, and printed copies thereof shall be kept for sale at cost price or may be provided in electronic form on the web site, if any, of the Municipality.