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[Cites 0, Cited by 0] [Section 343] [Entire Act]

State of Chattisgarh - Subsection

Section 343(3) in The Chhattisgarh Municipal Corporation Act, 1956

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