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[Cites 0, Cited by 0] [Section 351] [Entire Act]

State of Jharkhand - Subsection

Section 351(3) in Jharkhand Municipal Act, 2011

(3)Whoever, in contravention of the provisions of this section, uses or employs any whistle, trumpet or other contrivance, shall be punishable with fine which may extend to two thousand rupees, and with a further fine which may extend to two hundred rupees for every day during which the offence is continued.