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[Cites 0, Cited by 0] [Section 163(1)] [Section 163] [Entire Act]

State of Maharashtra - Subsection

Section 163(1)(ii) in The Maharashtra Village Panchayats Act, 1959

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