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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(3)(c) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958

(c)for any subsequent offence with imprisonment' for a term which may extend to three months or with fine which may extend to five thousand rupees or with both: