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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Himachal Pradesh - Subsection

Section 60(3) in Himachal Pradesh Municipal Election Rules, 2015

(3)Any person who wilfully acts in contravention of the provisions of this section shall be punished with imprisonment of either description for a term not exceeding three months, or with fine, or with both.".