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[Cites 0, Cited by 0] [Section 312] [Entire Act]

State of Jharkhand - Subsection

Section 312(3) in Jharkhand Municipal Act, 2011

(3)Any person who contravenes the provision of sub-section (1) shall be liable to a fine not exceeding two hundred rupees and to a further fine not exceeding fifty rupees for each day during which the offence is continued after conviction for such offence.