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 80] [Entire Act] State of Maharashtra - Subsection Section 80(3) in Nagpur Improvement Trust Act, 1936 (3)In making any rule the [State] [Substituted for 'provincial' by A. O., 1950.] Government may direct that a breach thereof shall be punishable with fine which may extend to five hundred rupees.
