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[Cites 0, Cited by 0] [Section 396(1)] [Section 396] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 396(1)(c) in Jammu and Kashmir Municipal Corporation Act, 2000

(c)with fine which may extend to fifty rupees for every day during which the contravention continues, after the receipt of a notice from the Commissioner or any Corporation Officer duly authorized in that behalf by the person contravening the bye-laws requiring such person to discontinue such contravention.