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[Cites 0, Cited by 0] [Section 470(1)] [Section 470] [Entire Act]

State of Tamilnadu - Subsection

Section 470(1)(c) in The Coimbatore City Municipal Corporation Act, 1981

(c)if no penalty has been specially provided in this Act for so doing such act the person so doing it shall be liable on conviction before a Magistrate to a fine not exceeding one hundred rupees for every such offence.