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[Cites 0, Cited by 0] [Section 187] [Entire Act]

State of Gujarat - Subsection

Section 187(2) in The Gujarat Municipalities Act, 1963

(2)Whoever takes down, alters or removes any of the said bars, chains, or posts or removes or extinguishes any such light without the authority or consent of the Chief Officer, shall be punished with fine which may extend to one hundred rupees.