Legal Document View

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
[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1)(a) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977

(a)for the first offence, with imprisonment for a term which may extend to fifteen days or with fine which may extend to fifty thousand rupees, or with both: