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[Cites 0, Cited by 0] [Section 610] [Entire Act]

State of West Bengal - Subsection

Section 610(3) in Kolkata Municipal Corporation Act, 1980

(3)Whoever commits any offence by contravening the provisions of sub-Section (2) shall be punished with fine in accordance with the provisions of this section] [Subsection (2) and (3) inserted by section 6 of the Calcutta Municipal corporation (Amendment) Act, 1992 (west Bengal IX of 1992).].