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[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

Bombay Presidency - Subsection

Section 90(2)(ii) in Bombay Police Act, 1951

(ii)for the second or subsequent offence, with imprisonment for a term which may extend to six months or with fine which may extend to [five thousand rupees] or with both.