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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Maharashtra - Subsection

Section 59(a) in Maharashtra Highways Act, 1955

(a)for a first offence with fine which may extend to [five hundred rupees] [These words were substituted for the words 'fifty rupees' by Maharashtra 37 of 1999, Section 13(a).],