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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(2)(b) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971

(b)it shall be lawful for a Presidency Magistrate or Magistrate of the First Class to pass on any person convicted of an offence under sub-section (1) of section 43 a sentence of fine as provided in that sub-section, in excess of his powers under section 32 of the said Code.