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[Cites 0, Cited by 0] [Section 431(2)] [Section 431] [Entire Act]

State of Karnataka - Subsection

Section 431(2)(c) in Karnataka Municipal Corporations Act, 1976

(c)failing to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of any of the said sections or rules, continues to contravence the said provision or to neglect to comply with the said direction or requisition, as the case may be, shall, on conviction, be punished for each day after the previous date of conviction during which he continues so to offend, with fine which may extend to the amount mentioned in that behalf in the third column of the said Schedule.