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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Maharashtra - Subsection

Section 188(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(2)Any person who contravenes any provision of sub-section (1) or of any licence issued to him shall, on conviction, be punished, with fine which may extend to fifty rupees.