Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 43 in The Maharashtra Water Conservation Corporation Act, 2000

43. General penalty.

- Whoever contravenes the provisions of this Act or any rule of regulation made thereunder or fails to comply with any notice, order or requisition issuded under this Act shall, on conviction, punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.