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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2)(a) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976

(a)he shall, on conviction, be punished-
(i)for the first offence, with imprisonment for a term which may extend to one year or with fine which may extend to two thousand rupees or with both;
(ii)for the second or subsequent offence, with imprisonment for a term which may extend to two years or with fine which may extend to five thousand rupees or with both;