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[Cites 0, Cited by 1] [Section 129A] [Entire Act]

State of Maharashtra - Subsection

Section 129A(5) in The Maharashtra Prohibition Act

(5)Resistance to production before a registered medical practitioner as aforesaid, or to the examination of the body under this section or to the collection of blood as aforesaid, shall be deemed to be an offence under section 186 of the Indian Penal Code V of 1860.