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State of Maharashtra - Section

Section 14A in The Maharashtra Employment Guarantee Act, 1977

14A. Penalties. —

Whoever contravenes the provisions of this Act, other than section 9, shall, on conviction, be punished with a fine which may extend to one thousand rupees and shall also be liable for disciplinary action in accordance with the relevant service rules and directions issued by the Central Government under section 27 of Central Act.