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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Gujarat - Subsection

Section 222(3) in The Gujarat Municipalities Act, 1963

(3)Whoever uses or employs any such whistle or trumpet as aforesaid without or in contravention of any of the conditions of or after the withdrawal of such licence, shall be punished with fine which may extend to one hundred rupees.