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[Cites 0, Cited by 0] [Section 304S(1)] [Section 304S] [Entire Act]

State of Himachal Pradesh - Subsection

Section 304S(1)(g) in The Himachal Pradesh Municipal Corporation Act, 1994

(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.