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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(2) in The Gujarat Municipalities Act, 1963

(2)Any person who contravenes, or wilfully aids or abets the contravention of the provisions of the sub-section (1) shall, on conviction, be punished with imprisonment which may extend to three months or with fine which may extend to five hundred rupees or with both.