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[Cites 0, Cited by 0] [Section 77(3)] [Section 77] [Entire Act]

State of Kerala - Subsection

Section 77(3)(b) in Kerala District Administration Act, 1979

(b)in the case of a person who was the Vice-President, or the Chairman of a Standing Committee also on demand by the President, shall be punishable with fine not exceeding one thousand rupees for every such breach.