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[Cites 0, Cited by 0] [Section 342] [Entire Act]

State of Chattisgarh - Subsection

Section 342(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)Whoever contravenes any order issued by the Commissioner under this section shall be punishable with fine which may extend to one hundred rupees but not less than twenty-five rupees.