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[Cites 0, Cited by 0] [Section 236] [Entire Act]

State of Goa - Subsection

Section 236(2) in The Goa Panchayat Raj Act, 1994

(2)Whoever contravenes the provisions of sub-section (1), shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to rupees five thousand or with both and in the case of continuing contravention, with a further fine which may extend to rupees five hundred for each day during which the contravention continues.