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

State of Maharashtra - Subsection

Section 8(2) in Maharashtra Media Persons and Media Institutions (Prevention of Violence and Damage or Loss to Property) Act, 2017

(2)The Media Person, after conviction under sub-section (1), shall not be entitled for any Government benefit as a Media Person, and his accreditation card, if any, shall be permanently revoked.