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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Maharashtra - Subsection

Section 176(3) in The Maharashtra Village Panchayats Act, 1959

(3)In making any rule under this section, the State Government may provide that for any breach thereof the offender shall, on conviction, be punished with fine which may extend to fifty rupees and in the case of continuing breach, with fine which may extend to five rupees for every day during which the breach continues, after conviction for the first breach.