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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1)(a) in The Maharashtra Devdasi System (Abolition) Act, 2005

(a)performs, permits takes part in or abets, or who, allows in the premises under his control, the performance of any ceremony or act of dedication of woman as a Devdasi shall, on conviction of, be punishable with imprisonment which may extend to three years but which shall not be less than two years and with a fine, which may extend to fifty thousand rupees but which shall not be less than ten thousand rupees: