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[Cites 0, Cited by 201] [Section 3(1)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1)(i) in The Maharashtra Control Of Organised Crime Act, 1999.

(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;