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[Cites 0, Cited by 0] [Section 342] [Entire Act]

State of Maharashtra - Subsection

Section 342(5) in The City of Nagpur Corporation Act, 1948

(5)If the said person returns within the limits of the City without the permission of the authority specified in subsection (4), he shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one hundred rupees, or with both.