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[Cites 0, Cited by 0] [Section 533] [Entire Act]

State of Kerala - Subsection

Section 533(3) in Kerala Municipality Act, 1994

(3)Where no penalty has been specifically provided, in this Act for failure to comply with such notice, requisition or order, such person shall, on conviction, be liable to a fine not exceeding [five hundred rupees] [Substituted 'fifty rupees' by Act 14 1999, w.c.f. 24-3-1999.] for such offence.