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[Cites 0, Cited by 0] [Section 298(1)] [Section 298] [Entire Act]

State of Karnataka - Subsection

Section 298(1)(c) in Karnataka Panchayat Raj Act, 1993

(c)contravenes any other provision of the Act, shall on conviction, be punished with fine which may extend to five hundred rupees, and in the case of a continuing offence with a fine which may extend to five rupees for every day after the first conviction during which the offence continues.