Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Maharashtra - Subsection Section 9(1) in Maharashtra Fisheries Act, 1960 (1)The District Magistrate may, either before or after the institution of proceedings for any offence specified in the Schedule, accept, from any person charged with such offence, by way of composition thereof a sum not exceeding one hundred rupees.
