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 321] [Entire Act] State of Jharkhand - Subsection Section 321(2) in Jharkhand Municipal Act, 2011 (2)Whoever contravenes any regulations made under this section, or any condition of any license granted under any such regulations, shall be liable for every such offence to a fine not exceeding two thousand rupees.
