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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of Haryana - Subsection

Section 185(1) in Haryana Panchayati Raj Act, 1994

(1)If any person to whom this section applies without reasonable cause is guilty of any act or omission in breach of his official duty, he shall, on conviction, be punished with fine which may extend to two thousand rupees.