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[Cites 0, Cited by 0] [Section 393] [Entire Act]

State of Gujarat - Subsection

Section 393(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)Whoever contravenes any provision of any of the sections, sub-sections or clauses of this Act mentioned in the first column of the following table or of any regulation or order made thereunder, and whoever fails to comply with any requisition lawfully made upon him under any of the said sections, sub-sections or clauses, shall be deemed to have committed an offence punishable under the section of the Indian Penal Code (XLV of 1860), respectively specified in the second column of the said table as the section of the said Code under which such person shall be punishable, namely:-
Sections of this Act   Sections of the Indian Penal Code under whichoffenders are punishable
(1)   (2).
194(2), 311, clauses (a), (b), (c) and (d), 312 ... 277
319 ... ... ... 188
477 ... ... ... 177