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[Cites 0, Cited by 0] [Section 207] [Entire Act]

State of Gujarat - Subsection

Section 207(2) in The Gujarat Municipalities Act, 1963

(2)Whoever uses or permits the use of any place contrary to such direction, or without the licence required as aforesaid, or in contravention of any of the conditions or during the suspension or after the withdrawal of such licence, shall be punished with fine which may extend to fifty rupees.