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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1)(b) in The Maharashtra Devdasi System (Abolition) Act, 2005

(b)propagates the practice of Devdasi shall, on conviction, be punishable with imprisonment which may extend to three years but which shall not be less than one year and with a fine which may extend to fifty thousand rupees but which shall not be less than ten thousand rupees.