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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Sikkim - Subsection

Section 128(4) in Sikkim Panchayat Act, 1993

(4)Any person who contravenes the provision of this Act or rules made thereunder for which no penalty is provided for under this Act shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to two hundred rupees, or with both.