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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(1)(b) in U.P. Janhit Guarantee Adhiniyam, 2011

(b)Where the second Appellate Authority is of the opinion that the designated officer has caused delay in providing the service, then he may impose a penalty at the rate of 250 rupees per day for such delay on the designated officer, which shall not be more than 5000 rupees :