Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(3A) in The Maharashtra Agricultural Pests And Diseases Act, 1947

(3A)Whoever, having been convicted of an offence under sub-section (1) or (3) is again convicted of an offence under the same sub-section shall be punished with fine which may extend to Rs. 250, and in default of payment of fine, with simple imprisonment for a term which my extend to one month.