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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(2) in The Maharashtra Agricultural Income Tax Act, 1962

(2)If, save as provided in sub-section (3), any servant of the Government discloses any of the particulars referred to in sub-section (1), he shall, on conviction be punished with imprisonment which may extend to six months or with fine or, with both.