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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(2) in Advertisement (Registration and Regulation) Bye-laws, 2012

(2)Practice of advertisement or display of hoarding(s) in contravention of these bye-laws shall constitute an offence in terms of section 248 of the Act, and shall be punishable under section 434 accordingly.