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State of Madhya Pradesh - Section

Section 33 in The M.P. Public Trusts Act, 1951

33. Penalty.

(1)Whoever contravenes any provision of Section 4, 9, 11, 13 or 15 shall be punished with fine which may extend to one thousand rupees.
(2)Whoever contravenes any of the provisions of this Act for which no specific penalty has been provided by this Act, shall be punished with fine which may extend to two hundred and fifty rupees.