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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

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

(a)for the first offence, [with imprisonment for a term which may extend to fifteen days or with fine which may extend to fifty thousand rupees, or with both] [These words were substituted for the words 'with fine which may extend to one thousand rupees' by Maharashtra 17 of 1995, Section 2(1)(a).]: