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[Cites 0, Cited by 1] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(4) in Karnataka Panchayat Raj Act, 1993

(4)Any person who contravenes any of the provisions of sub-section (1) or sub-section (2) shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.