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 34] [Entire Act] State of Maharashtra - Subsection Section 34(b) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002 (b)for a subsequent offence with imprisonment which may extend to one year or with fine which may extend to ten thousand rupees or with both.
