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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Kerala - Subsection

Section 152(2) in Kerala Municipality Act, 1994

(2)Any person who contravenes, or wilfully aids or abets the contravention of, the provisions of sub-section (1) shall be punishable with imprisonment which may extend to three months or with fine which shall not be less than one thousand rupees or with both.