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[Cites 0, Cited by 2] [Section 357] [Entire Act]

State of Madhya Pradesh - Subsection

Section 357(5) in The M.P. Municipalities Act, 1961

(5)In making any bye-law the Council may direct that a breach thereof shall be punishable with fine which may extend to five hundred rupees, and where the breach is a continuing one with further fine which may extend to five rupees for every day after the first during which the breach is proved to have been persisted in.