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[Cites 0, Cited by 0] [Section 290(2)] [Section 290] [Entire Act]

State of Chattisgarh - Subsection

Section 290(2)(d) in The Chhattisgarh Municipalities Act, 1961

(d)being a practicing prostitute resides within the prohibited area; shall be punishable with imprisonment of either description for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both, and in the case of a continuing offence with an additional fine not exceeding fifty rupees for every day after the first during which the offence continues.