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[Cites 0, Cited by 0] [Section 285] [Entire Act]

State of Punjab - Subsection

Section 285(2) in The Punjab Municipal Corporation Act, 1976

(2)Such public latrines and urinals shall be so constructed as to provide separate compartments for each sex and not to be a nuisance, and shall be provided with all necessary conservancy, establishments, and shall regularly be cleansed and kept in proper order.