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[Cites 0, Cited by 0] [Section 240] [Entire Act]

State of Rajasthan - Subsection

Section 240(3) in Rajasthan Municipalities Act, 2009

(3)Any person who destroys, pulls down or defaces any such name or number plate or puts any name or number different from that put up by the Municipality shall, on conviction, be punished with fine which shall not be less than ore thousand rupees but which may extend to two thousand rupees.