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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Assam - Subsection

Section 57(2) in Gauhati Municipal Corporation Act, 1971

(2)If a person sits or votes as a Councillor before he has complied with the requirements of sub-section (1) he shall be liable in respect of each day on which he so sits or votes to a penalty of two hundred and fifty rupees to be recovered as an arrear of tax under this Act.