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[Cites 0, Cited by 0] [Section 392(1)] [Section 392] [Entire Act]

State of Gujarat - Subsection

Section 392(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)fails to comply with any requisition lawfully made upon him under any of the said sections, sub-sections or clauses, shall be punished, for each such offence, with fine which may extend to the amount mentioned in that behalf in the second column of the said Part.