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[Cites 0, Cited by 0] [Section 362(2)] [Section 362] [Entire Act]

State of Madhya Pradesh - Subsection

Section 362(2)(d) in The M.P. Municipal Corporation Act, 1956

(d)being a practising prostitute resides within the prohibited area, shall be punishable with imprisonment of either description for a term which may extend to six months or with the fine which may extend to [five thousand rupees] [Substituted by M.P. Act No 29 of 2003, for the words five hundred rupees'.], or with both, and in the case of a continuing offence with an additional fine nol exceeding [five hundred rupees] [Substituted by M.P. Act No 29 of 2003, for the words 'fifty rupees'.] for every day after the first during which the offence continues.