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[Cites 0, Cited by 0] [Section 393(1)] [Section 393] [Entire Act]

State of Haryana - Subsection

Section 393(1)(b) in Haryana Municipal Corporation Act, 1994

(b)with fine which may extend to five hundred rupees and in the case of continuing contravention, with an additional fine which may extend to fifty rupees for every day during which such contravention continues after conviction for the first contravention; or