Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 340] [Entire Act] State of Jharkhand - Subsection Section 340(2) in Jharkhand Municipal Act, 2011 (2)Whoever contravenes any provision of sub-section (1) shall, on conviction, be punishable with fine not exceeding ten thousand rupees, and in the case of a continuing offence, with an additional fine not exceeding five hundred rupees per day.
