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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Karnataka - Subsection

Section 54(c) in Karnataka Rent Act, 1999

(c)fails to file returns as required under sub-section (2) of section 21 shall on conviction be punishable with a fine upto two thousand rupees or with simple imprisonment for a term upto one month or with both, and shall also be liable to fine of two hundred rupees for each day of continuing default till the returns are filed ;