Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 131A] [Entire Act] State of Maharashtra - Subsection Section 131A(3) in Maharashtra Police Act (3)If the person fails to comply with any such direction he shall, on conviction, be published with imprisonment for a term which extend to one month or with fine which may extend to five thousand rupees or with both.
