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[Cites 0, Cited by 0] [Section 291(1)] [Section 291] [Entire Act]

State of Maharashtra - Subsection

Section 291(1)(ii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ii)for a second or subsequent offence, with imprisonment for a term which may extend to six months, or with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra 1 of 2011, Section 47(1)(b), (w.e.f. 14-1-2011).], or with both.