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[Cites 0, Cited by 0] [Section 465] [Entire Act]

State of Jharkhand - Subsection

Section 465(3) in Jharkhand Municipal Act, 2011

(3)Any person carrying out any trade in contravention to the provision of subsection (1) and (2) shall be liable to a fine of two thousand rupees and for the continuing offence fifty rupees per day from the date of its confirmation after the order is made.