Section 14 in Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes, (Vimukta Jatis) Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of issuance and verification of) Caste Certificate Act, 2000
14. Penalty for abatement.
- Whoever abets any offence punishable under this Act shall be punished with the punishment provided for in this Act for such offence.
