Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 124(2)] [Section 124] [Entire Act]

State of Telangana - Subsection

Section 124(2)(b) in Telangana Panchayat Raj Act, 2018

(b)if no penalty has been specially provided in this Act for failure to comply with such notice, requisition or order the said person shall be punishable with fine not more than rupees five thousand for every such offence.