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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(4) in The Jammu and Kashmir Development Act, 1970

(4)Any person failing to comply with an order under sub-section (1) shall be punishable with fine which may extend to two hundred rupees for everyday during which the non-compliance continues after the service of the order.