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State of Gujarat - Section

Section 117 in The Gujarat Police Act, 1951

117. Penalties for offenders under Sections 99 to 116.

- Any person who contravenes any of the provisions of sections 99 to 116 (both inclusive) shall, on conviction, be punished with the fine which may extend to [hundred rupees] [These words were substituted for the words 'fifty rupees', by Bombay 20 of 1953, section 13.],