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[Cites 0, Cited by 0] [Section 448] [Entire Act]

State of Bihar - Subsection

Section 448(11) in The Bihar Municipal Act, 2007

(11)Penalty for contravention of any order regarding requisitioning. - If any person contravenes any order made under subsection (i) or (xi), he shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.