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[Cites 0, Cited by 0] [Section 421] [Entire Act]

State of Karnataka - Subsection

Section 421(5) in Karnataka Municipal Corporations Act, 1976

(5)In making any rule, the Government may provide that a breach thereof shall be punishable with fine which may extend to [one thousand rupees] [Substituted by Act 55 of 2013 w.e.f. 20.08.2013.]