Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 239] [Entire Act] State of Maharashtra - Subsection Section 239(4) in The City of Nagpur Corporation Act, 1948 (4)Any person bound to act in accordance with subsection (1) of this section shall, if he fails so to act, be punished with fine which may extend to ten rupees.
