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[Cites 0, Cited by 0] [Section 461] [Entire Act]

State of Uttar Pradesh - Subsection

Section 461(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)Whoever contravenes any provision of any of the sections, sub-sections or clauses of this Act mentioned in the first column of the following table or of any order made thereunder, and whoever fails to comply with any requisition lawfully made upon him under any of the said sections, sub-sections or clauses, shall be deemed to have committed an offence punishable under the section of the Indian Penal Code respectively specified in the second column of the said table as the section of the said Code under which such person shall be punishable, namely:
Sections of this Act Sections of the Indian Penal Code under whichoffenders are punishable
[267(3)] [Substituted by U.P. Act 23 of 1961.], 400, clauses (a), (b), (c), (d),(e) and (f) 277
411 188
556 177