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 59] [Entire Act] State of Maharashtra - Subsection Section 59(b) in Maharashtra Highways Act, 1955 (b)for a subsequent offence with fine which may extend to [one thousand rupees] [These words were substituted for the words 'two hundred rupees' by Maharashtra 37 of 1999, Section 13(b).]
