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[Cites 0, Cited by 0] [Section 292] [Entire Act]

State of Himachal Pradesh - Subsection

Section 292(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)Any person who wilfully acts in contravention of the provisions of this section shall be punished with imprisonment of either description for a term not exceeding three months, or with fine, or with both.