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Section 290. Punishment for public nuisance in cases not otherwise provided for


Whoever commits a public nuisance in any case not otherwise punishable by this Code, shall be punished with fine which may extend to two hundred rupees.

CLASSIFICATION OF OFFENCE

Punishment-Fine of 200 rupees-Non-cognizable-Bailable-Triable by any Magistrate-Non-compoundable.

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Related judgement on Section 290. Punishment for public nuisance in cases not otherwise provided for