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[Cites 0, Cited by 0] [Section 284(2)] [Section 284] [Entire Act]

State of Maharashtra - Subsection

Section 284(2)(a) in The Mumbai Municipal Corporation Act, 1888

(a)for the first offence, with an imprisonment for a term which may extend to one month or with a fine which shall not be less than one hundred rupees and which may extend upto one thousand rupees or with both;