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[Cites 0, Cited by 0] [Section 468] [Entire Act]

Bombay Presidency - Subsection

Section 468(a) in The Bombay Provincial Municipal Corporations Act, 1949

(a)be punished with fine which may extend to five hundred rupees, and in the case of a continuing breach with fine which may extend to twenty rupees for every day during which the breach continues, after conviction for the first breach;