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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1) in The Maharashtra Witness Protection and Security Act, 2017

(1)The investigating officer or any police officer or any person who has a knowledge that the witnesses are being physically protected, contravenes the provision of section 11, shall be punished with imprisonment for a term which may extend to three years or fine which may extend to five thousand rupees, or with both.