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[Cites 0, Cited by 0] [Section 393(1)] [Section 393] [Entire Act]

State of Haryana - Subsection

Section 393(1)(c) in Haryana Municipal Corporation Act, 1994

(c)with fine which may extend to fifty rupees for every day during which the contravention continues, after the receipt of a notice from the Commissioner or any Corporation Officer duly authorised in that behalf by the person contravening the bye-law requiring such person to discontinue such contravention: