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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(6) in Arunachal Pradesh Municipal Act, 2007

(6)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 in respect of item included in the requisition. The fine may be fixed by the Government from time to time.