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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 166] [Entire Act] State of Himachal Pradesh - Subsection Section 166(3) in The Himachal Pradesh Municipal Corporation Act, 1994 (3)Whoever contravenes the provisions of this section shall be, punishable with a fine which shall not be less than twenty five rupees and more than two hundred rupees.
