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[Cites 0, Cited by 0] [Section 106AE] [Entire Act]

State of Uttarakhand - Subsection

Section 106AE(3) in Uttarakhand Panchayati Raj Act, 2016

(3)Whoever contravenes the provisions of sub-section (1) shall be liable on conviction to a fine which may extend to fifty rupees and to a further fine which may extend to fifty rupees for every day on which contravention continues after the date or the first conviction.