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[Cites 0, Cited by 0] [Section 87(3)] [Section 87] [Entire Act]

State of Kerala - Subsection

Section 87(3)(b) in Kerala District Administration Act, 1979

(b)if no penalty has been specifically provided in this Act, for failure to comply with such notice, requisition or order, the said person shall be punishable with fine not exceeding five hundred rupees for every such offence: