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[Cites 0, Cited by 0] [Section 390(1)] [Section 390] [Entire Act]

NCT Delhi - Subsection

Section 390(1)(c) in The New Delhi Municipal Council Act, 1994

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