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[Cites 0, Cited by 0] [Section 260] [Entire Act]

State of Chattisgarh - Subsection

Section 260(2) in The Chhattisgarh Municipalities Act, 1961

(2)Whoever uses or permits the use of any place contrary to such direction or without the licence required as aforesaid, or in contravention of any of the conditions or during the suspension or after the Withdrawal of such licence, shall be punished with fine which may extend to fifty rupees.