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[Cites 0, Cited by 0] [Section 526(2)] [Section 526] [Entire Act]

State of Jharkhand - Subsection

Section 526(2)(i) in Jharkhand Municipal Act, 2011

(i)to communicate without delay to the Municipal Commissioner or the Executive Officer or any other officer of the municipality any information which he received in respect of any design to commit, or any commission of, any offence under this Act or the rules or the regulations made there under, and