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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(3)(i) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

(i)in the case of a rule made with reference to clause (a) of subsection (2), with imprisonment for a term which may extend to three months, or with fine which may extend to five thousand rupees, or with both;