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[Cites 0, Cited by 0] [Section 177(3)] [Section 177] [Entire Act]

State of Maharashtra - Subsection

Section 177(3)(b) in The Maharashtra Village Panchayats Act, 1959

(b)in the case of continuing contravention with a fine, which may extend to five rupees per day after conviction for the first contravention during the period within which such contravention continues.