Section 13(1)(b) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977

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State of Maharashtra - Subsection

Section 13(1)(b) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977

(b)for the second and subsequent offences, [with imprisonment for a term which may extend to fifteen days or with fine which may extend to seventy five thousand rupees, or with both] [These words were substituted for the words 'with fine which may extend to two thousand rupees' by Maharashtra 17 of 1995, Section 2(2)(a).]:

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State of Maharashtra - Subsection

Section 13(1)(b) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977