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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Jharkhand - Subsection

Section 117(7) in Jharkhand Municipal Act, 2011

(7)Any person who willfully neglects, or refuses to comply with, the requisition made by an auditor, or the officer subordinate to him, shall, on conviction by a court, be punishable with fine which may extend to two thousand rupees in respect of each item included in the requisition.