Section 4(1)(h) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(h) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958

(h)causes or attempts to cause any person to do any of the abovementioned acts shall, on conviction, be punishable,––

(i)for the first offence with fine which may extend to one thousand rupees ;

(ii)for the second offence with fine which may extend to two thousand rupees, and

(iii)for any subsequent offence with imprisonment for a term which may extend to three months or with fine which may extend to five thousand rupees or with both.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 4(1)(h) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958