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[Cites 0, Cited by 0] [Section 41A(1)] [Section 41A] [Entire Act]

State of Maharashtra - Subsection

Section 41A(1)(c) in The Maharashtra Civil Courts Act, 1869

(c)providing a penalty of fine not exceeding fifty rupees for the breach of any of the rules so made, and determining the authority by which such breaches of the rules shall be investigated and the penalties imposed.