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State of Maharashtra - Section

Section 7 in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016

7. Punishment for aiding or abetting the offence.

- Every person who aids or abets the commission of an offence under section 4 shall be punished with imprisonment which may extend to three years, or with fine which may extend to one lakh rupees, or with both.