Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 417(1)] [Section 417] [Entire Act]

State of Assam - Subsection

Section 417(1)(c) in Gauhati Municipal Corporation Act, 1971

(c)With fine, which may extend to twenty rupees for every day during which the contravention continues after the receipt of a notice, form the Commissioner or any municipal employee, contravening the bye-law requiring such person to discontinue such contravention.