Section 32(2)(a) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(2)(a) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002

(a)for the first offence, with imprisonment for a term which may extend to three years and with fine which shall not be less than five thousand rupees but which may extend to ten thousand rupees; and

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State of Maharashtra - Subsection

Section 32(2)(a) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002