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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016

(2)Any Caste Panchayat, which imposes or cause to impose social boycott shall be deemed to have committed an offence under section 4 and shall be liable to be punished under section 5.