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[Cites 0, Cited by 0] [Section 158S(2)] [Section 158S] [Entire Act]

State of Himachal Pradesh - Subsection

Section 158S(2)(b) in The Himachal Pradesh Panchayati Raj Act, 1994

(b)if he is any other person, be punishable with imprisonment fora term which may extend to six month, or with fine, or with both.