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[Cites 0, Cited by 1] [Section 532] [Entire Act]

State of Kerala - Subsection

Section 532(3) in Kerala Municipality Act, 1994

(3)Where no penalty has been specifically provided in this Act for the doing of such act, the person so doing shall be liable, on conviction, to a fine not exceeding [five hundred rupees] [Substituted 'fifty rupees' by Act 14 1999. w.c.f. 24-3-1999.] for such offence.