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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Karnataka - Subsection

Section 91(3) in Karnataka Panchayat Raj Act, 1993

(3)Whoever washes such clothing or bedding or other articles at any place other than those set apart for such purposes under sub-section (1), shall, on conviction be punished with fine which may extend to fifty rupees.