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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 356] [Entire Act] State of Chattisgarh - Subsection Section 356(5) in The Chhattisgarh Municipalities Act, 1961 (5)In making any rule the State Government may direct that a breach thereof shall be punishable with fine which may extend to five hundred rupees.
