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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Madhya Pradesh - Subsection

Section 94(ii) in The M.P. Irrigation Act, 1931

(ii)be punishable in respect of offences mentioned in clauses (i) to (1) with fine which may extend to one thousand rupees and if the same person is subsequently convicted for a like offence he shall be liable for imprisonment which may extend to one month for each such subsequent conviction.]