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[Cites 0, Cited by 0] [Section 465] [Entire Act]

State of Bihar - Subsection

Section 465(1) in The Bihar Municipal Act, 2007

(1)If any person to whom this Section applies is without reasonable cause guilty of any act or omission in breach of his Official Duty, he shall be punishable with fine which may extend to five hundred rupees. An offence punishable under sub-section (1) shall be cognizable.