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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(1)(b) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002

(b)for a second or subsequent offence, with imprisonment for a term which shall not be less than six months but which may extend to five years and with fine which shall not be less than twenty-five thousand rupees but which may extend to fifty thousand rupees: