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[Cites 0, Cited by 0] [Section 274(2)] [Section 274] [Entire Act]

State of Gujarat - Subsection

Section 274(2)(c) in The Gujarat Panchayats Act, 1993

(c)to provide that a contravention of any rule prescribing the duties and obligations of any person liable to pay any tax or fee made under subsection (2) of section 200 or sub-section (1) of section 212 shall be punishable with fine which may extend to two hundred rupees and in the case of a continuing contravention with fine which may extend to twenty five rupees for every day during which the contravention continues after conviction for the first contravention.