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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Maharashtra - Subsection

Section 109(2) in The Maharashtra Maritime Board Act, 1996

(2)Any regulation made under this Act may provide that a breach thereof shall, on conviction, be punishable with fine which may extend to tw6 hundred rupees and where the breach is a continuing one, with further fine which may extend to fifty rupees for every day during which such breach continues.