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[Cites 0, Cited by 2] [Section 187(2)] [Section 187] [Entire Act]

State of Haryana - Subsection

Section 187(2)(b) in Haryana Panchayati Raj Act, 1994

(b)if he is any other person, on conviction be punished with imprisonment for a term which may extend to six months or with fine of five hundred rupees or with both.