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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)Any person who contravenes or skillfully aids or abets the contravention of the provisions of sub-section (1) shall be punishable, with imprisonment for a term which may extend to three months, or with fine, or with both.