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[Cites 0, Cited by 0] [Section 324] [Entire Act]

Nagpur Province - Subsection

Section 324(3) in The City of Nagpur Corporation Act, 1948

(3)Whoever in contravention of the provisions of this section, uses or employs any whistle, trumpet or other contrivance, shall be punishable with fine which may extend to fifty rupees, and with a further fine which may extend to five rupees for every day during which the offence is continued.