Section 464A in Uttar Pradesh Municipal Corporation Act, 1959
464A. [ Punishment for contravention of Sections 112-C and 112-D. [Added by U.P. Act 21 of 1964.]
- Whoever acts or abets the commission of an act which is in contravention of the provisions of Section 112-C or Section 112-D shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.]
