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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 105 in The Manipur Municipalities Act,1994.

105. Penalty.-

Whoever keeps or is in possession of any cart, carriage or animal without the licence as required under this Act shall be liable to a fine not exceeding four times the fee payable by him in respect of such licence, in addition to the licence fee due.