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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Maharashtra - Subsection Section 41(3) in The Maharashtra Warehouses Act, 1960 (3)In making any rule under this section the State Government may provide that a breach thereof shall be punishable with fine which may extend to one hundred rupees.
