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[Cites 0, Cited by 0] [Section 122] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 122(2) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(2)Any bye-law made under sub-section (1) may provide that a contravention thereof shall be punishable with fine which may extend to amount prescribed and in the case of a continuing contravention with fine which may extend to amount prescribed for each day during which the contravention continues.