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[Cites 0, Cited by 0] [Section 428(1)] [Section 428] [Entire Act]

State of Chattisgarh - Subsection

Section 428(1)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)with fine which may extend to [one hundred rupees] [Substituted 'ten rupees' by C.G. Act No. 18 of 2012, dated 1.8.2012.] for every day during which the breach continues after receipt of written notice from the Commissioner to discontinue the breach.