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[Cites 0, Cited by 0] [Section 264] [Entire Act]

State of Goa - Subsection

Section 264(2) in The City of Panaji Corporation Act, 2002

(2)Any person failing to comply with the term of such notice shall be punishable with a fine which may extend to ten thousand rupees and if he fails to comply with the terms of such notice after the first day of his failure so to do, with a further fine which may extend to one thousand rupees for every such day after the first.