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[Cites 0, Cited by 0] [Section 280] [Entire Act]

State of Rajasthan - Subsection

Section 280(5) in Rajasthan Municipalities Act, 2009

(5)Whoever being bound to act in accordance with sub-Section (2) or sub-Section (3) of this Section fails so to act shall be punishable with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees.