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[Cites 0, Cited by 0] [Section 199] [Entire Act]

State of Maharashtra - Subsection

Section 199(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(3)Whoever washes such clothing or bedding or other articles at any place other than those set apart for such purposes under sub-section (1), shall, on conviction, be liable to a fine not exceeding rupees fifty.