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Bombay Presidency - Section

Section 132 in Bombay Police Act, 1951

132. Penalty for disobedience to order under section 31. - Whoever contravenes, disobeys, opposes, or fails to conform to an order under section 31 requiring him to vacate any premises, shall, on convictions be punished with imprisonment which may extend to three months, or with fine which may extends [five thousand rupees] or with both.