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[Cites 0, Cited by 0] [Section 71C(3)] [Section 71C] [Entire Act]

State of Punjab - Subsection

Section 71C(3)(a) in THE PUNJAB MUNICIPAL CORPORATION LAW (EXTENSION TO CHANDIGARH) ACT, 1994

(a)in sub-section (3), in clause (b), in the proviso, for “five hundred rupees”, substitute “ten thousand rupees”;