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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(1)(a) in The Maharashtra Warehouses Act, 1960

(a)in the case of a contravention of the provisions of section 3 or 22, with simple imprisonment which may extend to six months, or with fine which may extend to one thousand rupees, or with both;