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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(2)(e) in The Gujarat Civil Courts Act, 2005

(e)providing a penalty of such amount not exceeding five hundred rupees for breach of the rules made under clause (d) and the authority who could investigate the breach of rules and purpose of the penalty;