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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2) in The Maharashtra Village Police Act, 1967

(2)Any person who, on being called upon by the Police-patil to hold such investigation, shall without justifiable cause refuse or neglect to do so, shall on conviction, be punished with fine which may extend to fifty rupees.