Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 598] [Entire Act] State of Punjab - Subsection Section 598(2) in The Punjab Municipal Act, 1999 (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.
