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State of Maharashtra - Section

Section 21 in Hyderabad General Clauses Act, 1308F

21. Provision as to offence punishable under two or more enactments.

- Where an act is an offence under two or more Acts, the offender shall be liable to be punished under any of those Acts; but shall not be liable to be punished separately under the two Acts for the same offence.For comments, see Bombay General Clauses Act, 1904, section 27.