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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(3) in The Maharashtra Casinos (Control and Tax) Act, 1976

(3)In making any rule the State Government may direct that a breach thereof by a licensee or by any person acting on his behalf shall, on conviction, be punished with fine not exceeding five thousand rupees and a breach thereof by and other person Shall, on conviction, be punished with fine not exceeding one thousand rupees.