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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(1)(b) in The M.P. Shri Mahakaleshwar Mandir Adhiniyam, 1982

(b)in any other cases, the maximum amount of fine which may be imposed in respect of the offence, by way of composition of the offence.