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[Cites 0, Cited by 3] [Section 33(2)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(2)(a) in The Maharashtra Medical Practitioners Act, 1961

(a)for the first offence, with rigorous imprisonment for a term which shall not be less than two years but which may extend to five years and with fine which shall not be less than thousand rupees but which may extend to ten thousand rupees; and