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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(2) in The Gujarat Municipalities Act, 1963

(2)Any person who contravenes provisions of sub-section (1) shall on conviction, be punished with imprisonment for the term which may extend to three months or with fine which may extend to five hundred rupees or with both.