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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Greater Bengaluru City Corporation -

Section 31(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(3)Any person who contravenes any of the provisions of sub-section (1)or subsection (2) shall, on conviction be punished with imprisonment for a termwhich may extend to six months or with fine which may extend to one lakh