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[Cites 0, Cited by 0] [Section 131A] [Entire Act]

State of Maharashtra - Subsection

Section 131A(1) in Maharashtra Police Act

(1)Whoever fails to obtain a licence under this Act in respect of place of public entertainment or a place in which a dancing school is conducted or a certificate of registration thereunder in respect of any eating house, or to renew the licence or the certificate, as the case may be, within the prescribed period shall, on conviction, be punished with a fine which may extend to two thousands rupees.