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[Cites 0, Cited by 0] [Section 420] [Entire Act]

State of Maharashtra - Subsection

Section 420(4) in The City of Nagpur Corporation Act, 1948

(4)In making rules under clauses (d) and (i), and clauses (t) and (u) of sub-section (2), the State Government may direct that a breach of any provision thereof shall be punishable with fine which may extend to Rs. 500.