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State of Maharashtra - Section
Section 473 in The Mumbai Municipal Corporation Act, 1888
473. Offences punishable under the Penal Code.
- Whoever contravenes any provision of any of the sections, sub-sections or clauses of this Act hereinbelow in this section mentioned or of any regulation made thereunder, and whoever fails to comply with any requisition lawfully made upon him under any of the said sections, sub-sections or clauses, shall be deemed to have committed an offence punishable under the sections of the Indian Penal Code hereinbelow in this section respectively specified as the section of the said Code under which such person shall be punishable, namely:| Sections of this Act | Sections of the Indian Penal Code under which offenders arepunishable | |||
| [* * * * * * * *] [Entry relating to sections 19(5) and (5A) was deleted by Maharashtra 8 of 1965, Section 18] | ||||
| 28, clause(j) | .. | .. | .. | 177. |
| 155, sub-sections (1) and (2), 187 | .. | .. | .. | 176 or 177, as the case may be. |
| [* * * *] [Entry '158 sub-section (3)-177' deleted by Maharashtra 11 of 2009, Section 52, dated 13-4-2009 (w.e.f. 1-4-2010).] | ||||
| 388, clauses (a), (b), (c) and (d), 389 | .. | .. | .. | 277. |
| 434, sub-section (1) | .. | .. | .. | 188. |