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[Cites 0, Cited by 0] [Section 465] [Entire Act]

State of Uttar Pradesh - Subsection

Section 465(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)Whoever contravenes any provision of [sub-section (2)] [Substituted by U.P. Act 28 of 1961.] of Section 267 shall, on conviction, be punished with imprisonment which may extend to one month or with fine which may extend to one hundred rupees or with both.