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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Rajasthan - Subsection

Section 202(4) in Rajasthan Municipalities Act, 2009

(4)Where any person disobeys the directions of the Municipalities given under sub-Section (1), he shall, on conviction, be punished with a fine which shall not be less than two thousand rupees but which may extend to five thousand rupees.