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[Cites 0, Cited by 0] [Section 145(2)] [Section 145] [Entire Act]

State of Maharashtra - Subsection

Section 145(2)(d) in Maharashtra Police Act

(d)is guilty of any violation of duty for which no punishment is expressly provided by any other law in force, on conviction, be punished with imprisonment for a term shall, which may extend to three months, or with fine which may extend to one hundred rupees, or with both.