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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Chattisgarh - Subsection

Section 49(3) in The Chhattisgarh Municipalities Act, 1961

(3)If the outgoing President or Vice President to whom a direction has been issued under subsection (2) does not comply with such direction, he shall be punishable with simple imprisonment for a term which may extend to one month or with fine which may extend to one thousand rupees or with both.