Section 3(1) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]
(1)Whoever commits an offence of organised crime shall,(i)if such offence has resulted in the death of any person, be punishable with death or imprisonment for life and shall also be liable to a fine, subject to a minimum fine of rupees one lac;(ii)in any other case, be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life and shall also be liable to a fine, subject to a minimum fine of rupees five lacs.
