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[Cites 0, Cited by 0] [Section 257] [Entire Act]

State of Haryana - Subsection

Section 257(4) in The Haryana Municipal Act, 1973

(4)In making rules under clauses (d) to (g), and clauses (l) and (r), of sub-section (1), the State Government may direct that a breach of any provision thereof shall be punished with a fine which shall not be less than fifty rupees and more than five hundred rupees.