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[Cites 0, Cited by 0] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(3) in Cantonments Act, 1924

(3)whoever omita to comply with any condition imposed by the Executive Officer under clause (a) of sub-section (2) shall be punishable with fine which may extend to fifty rupees and, in the case of a continuing offence, with an additional fine which may extend to ten rupees for every day after the first during which the offence is continued.