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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Haryana - Subsection

Section 127(2) in The Haryana Municipal Act, 1973

(2)Should any person fail within six months from the date of its service to comply with a prohibitory notice under sub-section (1), he shall be punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees and with a further fine of ten rupees for every day during which the offence is continued.Dangers of Offensive Trades