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[Cites 0, Cited by 0] [Section 197] [Entire Act]

State of Chattisgarh - Subsection

Section 197(2) in The Chhattisgarh Municipalities Act, 1961

(2)Any person who destroys, pulls down or defaces any such name or number, or puts any name or number different from that put up by the Council shall be punished with fine which may extend to twenty-five rupees.