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[Cites 0, Cited by 0] [Section 218] [Entire Act]

State of Goa - Subsection

Section 218(2) in The Goa Panchayat Raj Act, 1994

(2)Any person who contravenes the provisions of sub-section (1) shall, on conviction, be punished with fine which may extend to five hundred rupees, and if he is an officer or employee of the Panchayat or Zilla Panchayat, shall also be liable for dismissal from service.