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State of Sikkim - Section

Section 89 in Sikkim Panchayat Act, 1993

89. Penalty.

- Any person who neglects or refuses to comply with the requisition made by the auditor under section 88 within such time as may be specified, shall, on conviction by a court, be punishable with a fine which may extend to two thousand rupees in respect or each item included in the requisition.