Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 419] [Entire Act] State of Bihar - Subsection Section 419(2) in The Bihar Municipal Act, 2007 (2)Any Rule made under this Act may provide that any contravention thereof shall be punishable with fine which may extend to five thousand rupees.
