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[Cites 0, Cited by 0] [Section 338(2)] [Section 338] [Entire Act]

State of Rajasthan - Subsection

Section 338(2)(p) in Rajasthan Municipalities Act, 2009

(p)specify the offence for contravening any regulations and the class of Magistrate by whom the offences against the regulations shall be taken cognizance of; and