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[Cites 0, Cited by 0] [Section 426(1)] [Section 426] [Entire Act]

State of Bihar - Subsection

Section 426(1)(b) in The Bihar Municipal Act, 2007

(b)with fine which may extend to two thousand and five hundred rupees and, in the case of a continuing contravention, with an additional fine which may extend to two hundred and fifty rupees for every day during which such contravention continues after conviction for the first of such contravention, or