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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 122(5) in Jammu and Kashmir Municipal Corporation Act, 2000

(5)For every notice of demand served under sub-section (4) a fine of such amount as may be determined by bye-laws made in this behalf shall be payable by the person on whom the notice is served and shall be included in the costs of recovery.