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[Cites 0, Cited by 0] [Section 313(1)] [Section 313] [Entire Act]

State of Madhya Pradesh - Subsection

Section 313(1)(ii) in The M.P. Municipalities Act, 1961

(ii)proceedings to be taken for the recovery of any penalties and for the punishment of any persons offending against the provisions of this Act or of any rule or bye-law made thereunder; and